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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(7) in U.P. Revenue Code Rules, 2016

(7)The member referred to in sub-rule (6) of this rule shall proceed for inspection in consultation with the Chairman for annual inspections. The report of the annual inspection shall be submitted by the member to the Chairman within a period of fifteen days from the date of inspection.