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State of Uttar Pradesh - Section

Section 44 in U.P. Revenue Code Rules, 2016

44. Procedure where no records are available (Section 52).

- Where any village or part thereof is brought under record operation or survey operation, but the records referred to in sections 46 and 47 in respect thereof are not available, the Record Officer shall report the matter to the Board, and shall follow the directions issued by it.