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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67A(1) in U.P. Revenue Code, 2006

(1)If any person referred to in sub-section (1) of Section 64 has built a house on any land referred to in Section 63 of this Code, not being land reserved for any public purpose, and such house exists on the November 29, 2012, the site of such house shall be held by the owner of the house on such terms and conditions as may be prescribed.