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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1) in U.P. Revenue Code Rules, 2016

(1)On receipt of a report under rule 29 or rule 30, or on facts otherwise coming to his knowledge, the Revenue Inspector shall, as soon as possible, visit the village concerned and conduct necessary local inquiry from the members of the Village Revenue Committee, the Lekhpal, the residents of the village in general and other person interested or assembled for the purpose.