Section 76(6)(a) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 76(6)] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(6)(a) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(a)lessee will become sirdar, if land held by him with the land held by his family including the land leased out to him or to his family does not exceed twelve and a half acre; and

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State of Uttar Pradesh - Subsection

Section 76(6)(a) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual