Section 143D(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 143D(2)] [Section 143D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 143D(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)the land which the applicant desires to transfer is isolated from the other land of the applicant and is situate at such distance therefrom, or from his permanent place of residence, that its cultivation is thereby economically unprofitable.]

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State of Uttar Pradesh - Subsection

Section 143D(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952