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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(5)(e) in U.P. Revenue Code Rules, 2016

(e)If the plot or any part thereof, is of commercial value or is adjacent to road, abadi or other land of commercial value, the same shall, as for as possible, be allotted to each tenure holder proportionately adjacent to such road, abadi or other land of commercial value.