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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Uttar Pradesh - Subsection

Section 136(2)(b) in U.P. Revenue Code, 2006

(b)any land over which a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or local authority is entitled to take possession under the provisions of this Code;