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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1) in U.P. Revenue Code Rules, 2016

(1)Where any document referred to in section 36(1) is registered in accordance with the Registration Act, 1908 in respect of a land for which a record of rights (Khatauni) is prepared under the provisions of the Code, the registering authority shall send intimation thereof to the Tahsildar concerned within a period of seven days from the date of its registration.