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[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(d) in U.P. Revenue Code Rules, 2016

(d)If any objection or claim is submitted to the Tahsildar, he may examine the objector or the claimant and peruse the documents relied upon by the parties, before submitting his report to the Collector.