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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(2) in U.P. Revenue Code Rules, 2016

(2)Unless otherwise specially provided by or under the Code, the terms and conditions of Counsel referred to in clauses (c) and (d) of section 72 shall be at par with the District Government Counsel (Civil) appointed by the State Government in various districts.