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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Uttar Pradesh - Subsection

Section 184(2) in U.P. Revenue Code, 2006

(2)Where the area of the Land sought to be sold exceeds [5.0586 hectares] [Substituted '5.04 hectares' by U.P. Act No. 4 of 2016, dated 11.3.2016.], a single proclamation may be issued under sub-section (1), but the actual sale shall be made in lots of 1.26 hectares or more.