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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(1)(a) in U.P. Revenue Code, 2006

(a)a landless widow, sons, unmarried daughters or parents residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] of a person who has lost his wife while in active service in the Armed Forces of the Union.