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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)The site of a private well or a building in a holding or grove shall be deemed to be settled with the tenure holder on the same tenure as the holding or the grove in which it is situate.