Section 2(1)(ac) in The U.P. Participatory Irrigation Management Act, 2009

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State of Uttar Pradesh - Subsection

Section 2(1)(ac) in The U.P. Participatory Irrigation Management Act, 2009

(ac)"Land-holder" means owner as per khatouni or register-bandobast or a tenant or sub-tenant or a mortgagee in possession or licensee or tenure holder or lessee or otherwise, and includes person who is to be benefited by irrigation;

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State of Uttar Pradesh - Subsection

Section 2(1)(ac) in The U.P. Participatory Irrigation Management Act, 2009