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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in U.P. Revenue Code, 2006

(4)The divisions, districts, tahsil, pargana, Revenue Inspector circles, Lekhpal circles and villages, as existing at the commencement of this Code shall, until altered under the preceding sub-sections, be deemed to be the revenue areas specified under this section.