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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(5) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(5)If the Assistant Collector-in-charge of the sub-division finds that the whole or part of the decision taken by the Samiti is not in accordance with the provisions of the Z.A. Act and the Rules, he shall record his disapproval on the list in Z. A. Form 57-B and return the papers to the Chairman.