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State of Uttar Pradesh - Section

Section 46 in U.P. Revenue Code, 2006

46. Revision of records during record operation.

- When any district or other local area is under record operation, the Record Officer shall cause to be revised, for each village comprised therein, the field book (Khasra) and [the record of rights (khatauni) or the record of abadi or village abadi] [Substituted 'the record of rights (Khatauni)' by U.P. Act No. 4 of 2016, dated 11.3.2016.].