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State of Uttar Pradesh - Section

Section 19 in U.P. Revenue Code, 2006

19. Other power of Revenue Officers.

(1)When any power is exercisable or any duty is dischargeable by any officer or authority under this Code, such power or duty may be exercised or discharged by any superior officer or authority as well.
(2)The Revenue Officers appointed under this Code shall, subject to the control of the State Government, exercise such other powers and discharge such other duties as the State Government may, by any general or special order direct.