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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in U.P. Revenue Code, 2006

(1)The Board shall be the Chief Controlling Authority -
(a)[ in all matters relating to disposal of cases, appeals or revisions; and] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
(b)subject to the superintendence, direction and control of the State Government, in all other matters provided in this Code.