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

State of Uttar Pradesh - Subsection

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

(e)Plots which are in the separate possession of a tenure holder shall, as far as possible, be allotted to such tenure holder if they are not in access of his share;