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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Uttar Pradesh - Subsection

Section 101(1)(b) in U.P. Revenue Code Rules, 2016

(b)Whether the land to be received in exchange from the Gram Panchayat is reserved for planned use or is land in which bhumidhari right does not accrue.