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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)been in jail for a period of at least three months by way of preventive detention or as an under trial; or