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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(1) in U.P. Revenue Code Rules, 2016

(1)Any person mentioned in clauses (a) to (h) and clause (j) of section 95 of the Code or any person who is, because of being in any public or private service, business, trade or profession or being elected or nominated member of Parliament or State Legislature, unable to cultivate his holding, may let out the whole or part of his holding for a period not exceeding three years at a time.