Section 47(3)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(3)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(iii)any other person residing in the village and belonging to a Scheduled Caste or ^Scheduled Tribe or other backward classes or a person of general category living below poverty line],

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 47(3)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual