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State of Uttar Pradesh - Section

Section 14 in U.P. Revenue Code, 2006

14. Tahsildars and Tahsildars Judicial.

(1)The State Government may appoint in each district as many persons as it thinks fit to be Tahsildars and Tahsildar Judicial.
(2)Subject to the provisions of this Code, the Tahsildar and Tahsildar Judicial shall exercise such powers and discharge such duties as the State Government or the Board, and in the absence of any directions from the State Government or the Board, the Collector may direct.