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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(10) in U.P. Revenue Code, 2006

(10)"family", in relation to a tenure-holder, means himself or herself and his wife or her husband (as the case may be other than a judicially separated wife or husband), minor sons and minor daughters other than married daughters :Provided that where the question relates to the transfer of any land and the transferee is a minor, the expression 'family' shall include the parents of such minor;