Section 234 in U.P. Revenue Code, 2006

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State of Uttar Pradesh - Section

Section 234 in U.P. Revenue Code, 2006

234. Regulations.

(1)Subject to the provisions of this Code and the rules made thereunder, the Board may, with the previous approval of the State Government, make regulations -

(a)governing the procedure of the revenue Courts and the revenue officers in respect of suits, applications and proceedings under this Code;

(b)containing directions for the preparation, maintenance and supervision of land records and matters connected therewith;

(c)prescribing the duties of Tahsildars and Naib-Tahsildars and regulating their posting, transfers and their appointment in temporary vacancies.

(2)All regulations made in accordance with sub-section (1) shall have the force of law.

(3)The Revenue Court Manual and the Land Records Manual in force on the date of commencement of this Code, shall continue to remain in force until amended rescinded or replaced by any regulations made under this section.First Schedule(See Sections 2 and 230)List-AEnactments of general application

Serial No.	Name of the enactments repealed
1	2

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State of Uttar Pradesh - Section

Section 234 in U.P. Revenue Code, 2006

234. Regulations.