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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1)(c) in U.P. Revenue Code, 2006

(c)[ if the case is disputed, he shall decide the dispute and direct, if necessary, the record of rights (khatauni) to be amended accordingly.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]