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State of Uttar Pradesh - Section

Section 25 in The U.P. Land Revenue Act, 1901

25. Appointment of Kanungos. -

One or more Kanungos may [* * *] [Omitted by U P. Act No. 18 of 1956.] be appointed in each district for the proper supervision, maintenance, and correction of the annual registers, and for such other duties as tire [State Government] [Substituted by A.O. 1950.] may, from time to time, prescribe.