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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)the land leased out is not a part of the land which has been reserved for planned use.