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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Uttar Pradesh - Subsection

Section 102(3) in U.P. Revenue Code Rules, 2016

(3)If after making necessary inquiries, the Sub-Divisional Officer is satisfied that the parties are agreeable to such exchange and the required terms and conditions are fulfilled, he shall grant the requisite permission and shall direct the record of rights to be corrected accordingly.