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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(1)(c) in U.P. Revenue Code, 2006

(c)a landless agricultural labourer residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a Scheduled Caste or Scheduled Tribe, other back- I ward class or a person of general category living below poverty j line as determined by the State Government.