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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Uttar Pradesh - Subsection

Section 88(4) in U.P. Revenue Code Rules, 2016

(4)The Sub-Divisional Officer shall make an endeavor to conclude the proceeding for declaration under sub-section (1) of section 80 within the period of 45 days from the date of registration of the application and if the proceeding is not concluded within such period the reasons for the same shall be recorded.