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

[Cites 0, Cited by 0] [Section 76(8)] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

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

(b)where transfer is not in favour of person mentioned in clause (a), the whole or so much of the plot, in which person has bhumidhari rights, which pertains to the fragment, is transferred.

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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