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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Uttar Pradesh - Subsection

Section 108(2)(d) in U.P. Revenue Code, 2006

(d)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased, and son and unmarried daughter of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;