Section 47(3)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 47(3)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(i)an agricultural labourer or village artisan residing in the village and belonging to a Scheduled Caste or [Scheduled Tribe or other backward classes or a person of general category living below poverty line] [Substituted by U.P. Act No. 27 of 2004, Section 3 (b) (i), for the words 'Scheduled tribes'.],

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State of Uttar Pradesh - Subsection

Section 47(3)(i) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual