Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2)(ix) in U.P. Revenue Code, 2006

(ix)The protection, preservation and disposal of properties belonging to or vested in the State Government, [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority, including determination of compensation for damages misappropriation or wrongful occupation thereof;