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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(4) in U.P. Revenue Code Rules, 2016

(4)The Sub-Divisional Officer shall direct that the revenue records should be corrected accordingly and where the transfer in contravention of the provisions of the Code relates to a part of the holding, he shall also fix land revenue in respect of the part left with the transferor in accordance with Chapter XI of these rules.