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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2)(xv) in U.P. Revenue Code, 2006

(xv)The procedure for granting lease by the Collector; cancellation of such lease and eviction of unauthorised occupants from the land belonging to the State Government, [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and local authority;