Section 101(2)(d) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Uttar Pradesh - Subsection

Section 101(2)(d) in U.P. Revenue Code, 2006

(d)in the case of land referred to in clause (b) of sub-section (1), if it is reserved for planned use, or is land in which bhumidhari rights do not accrue; or

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State of Uttar Pradesh - Subsection

Section 101(2)(d) in U.P. Revenue Code, 2006