Section 26(8)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 26(8)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(8)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(C)Land vested under Section 29-C of the Uttar Pradesh Consolidation of Holdings Act, 1953. - The land contributed for public purpose under the U.P. Consolidation of Holdings Act, 1953, from that date to which the tenure-holder has obtained possession in the allocated ckaks, shall be vested in Gram Sabha.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 26(8)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual