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[Cites 0, Cited by 0] [Section 76(6)] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(6)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)lessee will be deemed to be vendee, if land held by him with the land held by the members of his family does not exceed twelve and a half acre and will be subject to above sub-para (3).