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State of Uttar Pradesh - Section

Section 170 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

170. Section 187.

- In making an inquiry under Section 187 the Land Management Committee shall take into account the following factors-
(1)the age of the minor,
(2)the relation between the minor, lunatic or idiot and his natural guardian.
(3)the natural guardian's capacity to cultivate the fields, and
(4)where there are any other persons related to the minor, lunatic or idiot who are willing and able to cultivate the land on their behalf.