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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(6) in U.P. Revenue Code, 2006

(6)Where any of the things specified under sub-section (2) has been entrusted or deemed to be entrusted to a local authority other than the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], the provisions of this Chapter shall mutatis mutandis apply to such local authority.