Section 34(2)(h) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 34(2)(h) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(h)any other landless agricultural labourer belonging to [Scheduled Caste, Scheduled Tribe, other backward class or a person of general category living below poverty line] [Substituted by U.P. Act No. 27 of 2004, Section 10(a) (i), for the words 'a Scheduled Caste or Scheduled tribe'.], not residing in the circle but residing in the Nyaya Panchayat Circle referred to in Section 42 of the U.P. Panchayat Raj Act, 1947.

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State of Uttar Pradesh - Subsection

Section 34(2)(h) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual