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State of Uttar Pradesh - Section

Section 222 in U.P. Revenue Code, 2006

222. Computation of areas in certain districts.

- For the purposes of computing the area fixed under any of the provisions of this Code, one and a half hectares of land shall count as one hectare in the following areas :-
(a)Jhansi division;
(b)trans-Jamuna portions of Allahabad, Etawah, Agra and Mathura districts;
(c)District Sonbhadra;
(d)Tappa Upraudh and Tappa Chaurasi Balai (Pahar) of tehsil Sadar in district Mirzapur, and
(e)Pargana Sakteshgarh and the villages mentioned in the Fourth Schedule in hilly paths of Parganas Ahraura and Bhagwat of Tehsil Chunar of Mirzapur district.