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[Cites 0, Cited by 0] [Section 71(6)] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(6)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(B)If the Samiti is satisfied that person has encroached on land second time and such person or any other person through him is in possession, both are liable to be prosecuted under said sub-para (A).