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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(2)(d) in U.P. Revenue Code (Amendment) Act, 2016

(d)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased, and son of predeceased brother, the predeceased brother having been the son of the same father as the deceased;