Section 122C(3)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 2] [Section 122C(3)] [Section 122C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122C(3)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(iii)[ any other person residing in the Gram Sabha and belonging to any of the following categories in the order of preference:- [Substituted by U.P. Act No. 38 of 2007 (w.e.f. 31.07.2007).]

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State of Uttar Pradesh - Subsection

Section 122C(3)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950