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State of Uttar Pradesh - Section

Section 29 in U.P. Revenue Code, 2006

29. List of villages.

(1)The Collector shall prepare and maintain a register, in the form prescribed, containing list of all villages in his district and shall show therein -
(a)the areas which are liable to fluvial action;
(b)the areas which have precarious cultivation; and
(c)such other particulars as may be prescribed.
(2)The register shall be revised every five years or at such longer intervals as may be prescribed.