Section 166(iv) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(iv)has taken the benefit of reservation under sub-section (2) of Section 11-A or sub-section (5) of Section 12 of the above Act, as the case may be, on the basis of a false declaration subscribed by him stating that he is a member of the Scheduled Castes, the Scheduled Tribes or the backward classes, as the case may be,
