Section 10(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

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State of Uttar Pradesh - Subsection

Section 10(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(e)plots which are in separate possession under some private arrangement, shall, as far as may be possible, be allotted to the tenure-holder to the extent of his share in the holding.

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State of Uttar Pradesh - Subsection

Section 10(3)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961