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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

State of Uttar Pradesh - Subsection

Section 206(2)(b) in U.P. Revenue Code, 2006

(b)no Court other than the revenue Court or the revenue officer specified in Column 4 of the Third Schedule shall entertain any suit application or proceeding specified in Column 3 thereof.