Section 154A(5)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 154A(5)] [Section 154A] [Entire Act]

(b)Commissions shall so far as it may be practicable so to do, be issued in strict order of rotation to the legal practitioners entered in the list.]

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