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State of Uttar Pradesh - Section

Section 83 in U.P. Revenue Code, 2006

83. [ [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]

Every declaration under Section 80 or cancellation under Section 82 shall be recorded in record of rights in the manner as may be prescribed and, even after declaration under Section 80, the mutation order on the basis of transfer or succession shall be passed in the manner prescribed.]