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[Cites 0, Cited by 0] [Section 129(5)] [Section 129] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129(5)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)to a person displaced from any land (not being land held or occupied for purposes connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming) or building by reason of the compulsory acquisition thereof under this Adhiniyam and who does not own any land or building within the City, or