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State of Uttar Pradesh - Section

Section 33 in The U.P. Family Courts Rules, 1995

33. Settlement before Counsellor (Section 23).

- If the parties arrive at a settlement before the Counsellor relating to the dispute or any part thereof, such settlement shall be reduced to writing and shall be signed by the parties and countersigned by the Counsellor, and the Family Court shall pronounce a decree or order in terms thereof unless it considers the terms of the settlement unconscionable or unlawful or contrary to public policy.