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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(3) in U.P. Revenue Code, 2006

(3)Every person who was a Bhumidhar with non-transferable rights on the commencement referred to sub-sections (1) and (2) or becomes Bhumidhar with non-transferable rights after such commencement shall become Bhumidhar with transferable rights after expiry of ten years from his becoming Bhumidhar with non-transferable rights.