Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

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

(b)As far as possible no tenure holder shall be given all the inferior or all the superior classes of land.