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State of Uttar Pradesh - Section

Section 190 in The U.P. Land Revenue Act, 1901

190. Power to enter upon and survey land. -

The Collector, Settlement Officer, Record Officer, and their assistants, sub-ordinates, servants, agents and workmen may enter upon the survey land, and demarcate boundaries and do all acts necessary for any purpose connected with their duties, under this or any other Act.[191. Power of Board or Commissioner to transfer cases. - The Board or a Commissioner may transfer any case or proceeding arising under the provisions of this Act, including a partition case, from any subordinate Revenue Court or Revenue Officer to any other Court or officer competent to deal therewith.] [Substituted by U.P. Act No. 30 of 1975.]