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

State of Uttar Pradesh - Subsection

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

(h)any other landless agricultural labourer belonging to a Scheduled Caste or Scheduled Tribe, other backward class or a person of general category living below the poverty line as determined by the State Government not residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] but residing in the Nyaya Panchayat circle referred to in Section 42 of U.P Panchayat Raj Act, 1947.