Section 72(1)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(1)(c) in U.P. Revenue Code, 2006

(c)[ one or more Divisional Government Counsel (Revenue) for the divisional headquarters who shall also look after the work related to Circuit Courts of the Board, (wherever Circuit Courts exist at Division level) and] [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.]

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State of Uttar Pradesh - Subsection

Section 72(1)(c) in U.P. Revenue Code, 2006