Section 198(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)[ a landless agricultural labourer residing in the circle and belonging to any one of the following categories in the order of preference:- [Substituted by U.P Act No. 38 of 2007 (w.e.f. 31.07.2007).]

(i)persons belonging to the Scheduled Castes or the Scheduled Tribes;

(ii)persons belonging to Other Backward Classes;

(iii)persons belonging to the general category living below poverty line.];

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 198(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950