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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(5) in U.P. Revenue Code Rules, 2016

(5)If there are a number of applicants for the permission under this chapter, the preference for allotment of land for agricultural purpose will applies. However, if the applicant has abutting house or fields first preference shall be given to such applicant.Chapter-VIII Management of Properties of Gram Panchayat or Other Local Authorities