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State of Uttar Pradesh - Section

Section 162 in U.P. Revenue Code, 2006

162. Finality of orders.

(1)The Collector shall inquire annually into the case of all lands exempted from the payment of land revenue.
(2)If the exemption has been granted on any condition and the same has been broken, he shall report the matter to the Board for orders, and the orders of the Board thereon shall be final.