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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Uttar Pradesh - Subsection

Section 108(1)(ii) in U.P. Revenue Code, 2006

(ii)the heirs specified in any preceding clause of sub-section (2) shall take to the exclusion of all heirs specified in succeeding clauses, that is to say, those in clause (a) shall be preferred to those in clause (b), those in clause (b) shall be preferred to those in clause (c) and so on, in succession;