Section 19(2)(f) in U.P Consolidation of Holdings Act, 1953

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State of Uttar Pradesh - Subsection

Section 19(2)(f) in U.P Consolidation of Holdings Act, 1953

(f)every tenure-holder is, as far as possible, allotted the plot on which exists his private source of irrigation or any other improvement, together with an area in the vicinity equal to the valuation of the plots originally held by him there; and

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State of Uttar Pradesh - Subsection

Section 19(2)(f) in U.P Consolidation of Holdings Act, 1953