(1)There shall be a Board of Revenue for Uttar Pradesh consisting of a Chairman and such other members as the State Government may, from time to time, appoint:Provided that the Board as constituted and functioning immediately before the commencement of this Code shall be deemed to be Board constituted under this section.[***] [Omitted '(2) The principal scat of business of the Board shall be at Lucknow and the judicial member may hold their Courts at Allahabad or Lucknow as the Chairman from time to time directs.' by U.P. Act No. 4 of 2016, dated 11.3.2016.]
