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State of Uttar Pradesh - Section

Section 83 in U.P. Revenue Code Rules, 2016

83. Determination of area [Proviso to section 76(1)(dd)].

- The area to which the rights of a Bhumidhar with nontransferable rights shall accrue under section 76(1)(dd) of the Code, shall be determined in accordance with the principles laid down in the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.