Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act] State of Uttar Pradesh - Subsection Section 126(1)(vi) in U.P. Revenue Code, 2006 (vi)"person of general category living below the poverty line" means such persons as may be determined from time to time by the State Government.