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State of Uttar Pradesh - Section

Section 84 in U.P. Revenue Code, 2006

84. Right of an asami for exclusive possession of his holding.

- An asami shall, subject to the provisions of this Code, have the right to exclusive possession of all land comprised in his holding and to use such land for any purpose connected with agriculture :Provided that no asami shall be entitled to use any land declared by the State Government by notification to be intended or set apart for taungya plantation, for any purpose other than cultivation and raising of crops.