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State of Uttar Pradesh - Section

Section 557 in The General Rules (Civil), 1957

557. Mukhtar of the third grade.

- A Mukhtar holding a certificate written on the stamp paper of the value of five rupees shall be competent to appear, plead and act in any subordinate criminal court except the Court of Session and the court of a Magistrate when such Magistrate is exercising appellate jurisdiction or revenue office and to practise as a Mukhtar in the court of any Munsif.