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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Uttar Pradesh - Subsection

Section 99(10) in U.P. Revenue Code Rules, 2016

(10)An application referred to in sub-rule (1) of rule 99 for permission to bequeath land by will, may be granted by the Collector on his being satisfied that the bequeath of the land was not possible in favour of the person belonging to a Scheduled Caste or a Scheduled Tribe.