Section 86(3)(c) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Uttar Pradesh - Subsection

Section 86(3)(c) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(c)that he shall, within six months next following the date of service of the notice mentioned in sub-section (1), used the land for a purpose connected with agriculture, horticulture or animal husbandry, which includes pisciculture and poultry farming or obtain a declaration under Section 143;

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State of Uttar Pradesh - Subsection

Section 86(3)(c) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual