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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Uttar Pradesh - Subsection

Section 136(2)(d) in U.P. Revenue Code, 2006

(d)that the asami is holding land specified in clause (d) or clause (e) of Section 77 and that the cultivation of crops in such land has become impossible;