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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Uttar Pradesh - Subsection

Section 153(2)(d) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(d)when the defaulter is an agriculturist, his implements of husbandry, seed, grain, and such cattle as may be necessary' to enable him to earn his livelihood