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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3) in U.P. Revenue Code Rules, 2016

(3)If after the spot inquiry and verification of the contents of the report, the Revenue Inspector is satisfied that there is no dispute about the succession or admission and that the succession or admission is in accordance with the provisions of the Code, he shall pass necessary order for mutation under his dated signature in full: Provided that before passing final order under this sub-rule, the Revenue Inspector shall ensure that the provisions of section 36(2) have been complied with.