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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(2)(a) in U.P. Revenue Code Rules, 2016

(a)The allottee shall build a house and shall begin to reside in it or use it for the purpose for which the site was allotted within a period of three years from the date of delivery of possession of the site allotted.