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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(14) in U.P. Revenue Code Rules, 2016

(14)If any party is aggrieved by the demarcation under sub-rule (13) of this rule, he may move application for demarcation of the boundaries under sub-section (1) of section 24 of the Code and the demarcation under sub-rule (13) will be subject to demarcation under sub-section (1) of section 24 of the Code.