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State of Uttar Pradesh - Section

Section 115 in U.P. Revenue Code Rules, 2016

115. Tahsildar's Report (Section 122).

- In his report to the Collector under rule 114, the Tahsildar shall indicate, whether the bhumidhar is guilty of the acts of omission and commission specified in section 122(1) and whether his land has been subject of any charge, mortgage or other encumbrances in accordance with the provisions of this Code?