(1) Notwithstanding anything 1 *** in section 128 of the Oudh Rent Act, 1886 (22 of 1886), the Board of Revenue of the North-Western Provinces and Oudh shall, for the disposal of cases under those Acts, sit in such place or places in the North-Western Provinces or Oudh as 2 [ the State Government] may, by notification in the Official Gazette,6 appoint in respect to cases under either of those Acts. (2) For the disposal of cases other than those referred to in sub-section (1) the said Board may, subject to the orders of 2 [the State Government], sit in any place in the North-Western Provinces or Oudh that the Board thinks fit.Open in Lexace · Ask the AI about this section
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