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State of Uttar Pradesh - Section

Section 11 in U.P. Revenue Code Rules, 2016

11. Judicial facilities to members and revenue officers (Section 9).

- The State shall, by Government Order issued from time to time, provide the judicial allowance not exceeding ten percent of the salary and other facilities on different heads like vehicle facilities/reimbursement of vehicle expenses, library expenses, telephone/mobile expenses and the like to the members and revenue officers who have been allotted only judicial work.