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

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

State of Uttar Pradesh - Subsection

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

(h)In making such appointments as referred to in clause (g) of this sub-rule, the Government may, if considered necessary, take in to consideration the views of the Advocate General.

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State of Uttar Pradesh - Subsection

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