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State of Uttar Pradesh - Section

Section 195 in U.P. Revenue Code Rules, 2016

195. Misconduct (Section 233).

- If any revenue officer doses not decide the suit, application or proceedings or any other official does not submit the required report within the stipulated period and the sufficient reason for the delay is not recorded, it would amount to misconduct under U.P. Government Servant (Discipline and Appeal) Rules, 1999.