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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(11) in U.P. Revenue Code Rules, 2016

(11)On the date fixed or on any other date to which the hearing is adjourned, the Sub Divisional Officer shall decide the dispute regarding the boundaries in accordance with the provisions of the sub-section (2) of the section 24 of the Code and pass the appropriate order after considering the report and the objections, if any, filed against the report and affording opportunity of hearing to the parties concerned.