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

(d)The appointments of the Panel Lawyers referred to in clauses (b) and (d) of sub-rule (1) of this rule shall be made by the Government after consideration of the recommendations of the Collector and the District Judge.

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State of Uttar Pradesh - Subsection

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