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[Cites 0, Cited by 0] [Section 109(5)] [Section 109] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109(5)(f) in U.P. Revenue Code Rules, 2016

(f)If the plot or any part thereof is of commercial value or is adjacent to road, abadi or any other land of commercial value, the same shall be allotted to each tenure holder proportionately and in the case of second condition the same shall be allotted proportionately adjacent to road, abadi or other land of commercial value; and