Section 47(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 47(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(d)where the land earmarked for the extension of abadi and reserved as abadi site for Harijans under the U. P. Consolidation of Holdings Act, 1953 is considered by him to be insufficient, and land earmarked for the other public purposes under that Act is available, then any part of the land so available.

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State of Uttar Pradesh - Subsection

Section 47(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual