Section 76(8)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 76(8)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(B)[ Consolidation area [Clause (8-A) of Section 3 of U.P.Z.A. & L.R. Act is related to 'Consolidation area' and is substituted by U.P. Act No. 30 of 1991.] [Section 3 (6-A), U.P.Z.A. & L.R. Act]. - "Consolidation area" means the area in respect of which the final consolidation scheme has been enforced under Section 24 of the U.P. Consolidation of Holdings Act, 1953, and the notification under Section 4 of that Act has not been cancelled under Section 6 of that Act in respect of such area.]

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State of Uttar Pradesh - Subsection

Section 76(8)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual