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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Uttar Pradesh - Subsection

Section 127(1) in U.P. Revenue Code, 2006

(1)Where any land is allotted to a person in accordance with Sections 125 and 126 and any tree or other improvement exists on such land, then unless the contrary intention appears, such tree or improvement shall also be deemed to be allotted to the person concerned along with the land.