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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(10) in U.P. Revenue Code Rules, 2016

(10)The Collector shall make an endeavor to conclude the inquiry within the period not exceeding six months from the date of registration of the case and if the inquiry is not concluded within the period aforesaid the reason for the same shall be recorded.