Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(b) in Uttar Pradesh Rural Housing Board Act, 1983

(b)with the consent of the owners that two or more original plots each of which is held in ownership severally or jointly shall, with or without alteration of boundaries be held in ownership in common as a reconstituted plot;