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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(2)(g) in U.P. Revenue Code Rules, 2016

(g)The appointments of the Panel Lawyers referred to in clause (g) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Chairman of the Board.