Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] State of Uttar Pradesh - Subsection Section 79(d) in U.P. Revenue Code Rules, 2016 (d)to report to the Sub-Divisional Officer/Collector (through Tahsildar) all cases of damage, encroachment or misappropriation of properties entrusted to the Gram Panchayat and also send a copy of such report to the Chairman for information.
