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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(7) in U.P. Revenue Code, 2006

(7)For the purpose of speedy trial or offences under this section, the State Government, may in consultation with the High Court, by notification constitute special Courts each consisting of an officer not below the rank of Sub-Divisonal Magistrate, who shall, subject to the provisions of the Code of Criminal Procedure, 1973, exercise, in relation to such offence, the powers of a Judicial Magistrate of the First Class.