Section 5 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(5)[ Land held by a Gaushala referred to in clause (g) of Section 6 shall be exempt under that clause to the extent of one hectare of irrigated land for every ten heads of cattle including calves maintained by the Gaushala concerned.] [Substituted by Notification No. 2(2)-75-Revenue-1, dated 2.4.1975, published in U.P. Gazette, Part 1-Ka, dated 12.4.1975.]
