Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(3) in U.P. Revenue Code, 2006 (3)The State Government may authorize any member of the Board to exercise, perform and discharge cither generally or in respect of any particular locality or matter, all or any or the powers, functions and duties conferred or imposed on the Board.
