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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(3) in U.P. Revenue Code Rules, 2016

(3)The allottee to whom the site has been allotted under the provisions of Zamindari Abolition and Land Reforms Act, 1950 or the rules framed thereunder or under this Code or the rules framed thereunder for the purpose of cottage industry may, if the allottee is not successful in the cottage industry for which the site had been allotted, use the site for any other industrial or commercial purpose.