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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(3)Collector will appoint pairvi clerk in consultation with District Government Counsel (Revenue). He will exercise all the powers of appointing authority in which there should be in specific cases also for censor or rights of fine for misconduct or negligence.