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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(1)Grove held by grove holder and tenants, which has been exempted from payment of rent, will remain exempted from payment of land revenue, so long as there are trees on the land in which numbers that they preclude the land from being used for cultivation.