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State of Uttar Pradesh - Section

Section 5 in U.P. Revenue Code, 2006

5. Division of State into revenue areas.

- For the purposes of this Code, [the State shall be divided into revenue areas comprising of divisions which may consist of two or more districts, and each district may consist of two or more Tahsils and each Tahsil may consist of one or more parganas, and each pargana may consist of two or more villages.] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.]