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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(1)(iii) in U.P. Revenue Code, 2006

(iii)a person shall be deemed to be landless if he or his spouse or their minor children, and where the allottee is himself a minor, then his parents hold no land on the date of allotment or within two years immediately preceding the said date;