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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1)(d) in U.P. Revenue Code, 2006

(d)that the land-holder was suffering from any of the disabilities referred to in sub-section (1) of Section 95 and either his disability has ceased or he wishes to bring the land under his personal cultivation.