Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(2)(ii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(ii)Transfer by a sirdar of his holdings to a recognised educational institution for any purpose pertaining instruction in agriculture, horticulture and animal husbandry shall be valid.