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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(5)(d) in U.P. Revenue Code Rules, 2016

(d)Every tenure holder shall, as for as possible, be allotted the area at the place on which his private source of irrigation or any other improvement is in existence.