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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Uttar Pradesh - Subsection

Section 119(3) in U.P. Revenue Code Rules, 2016

(3)If the number of persons included in the lists does not exceed the number intended to be settled on the land regarding which the announcement was made, the Samiti shall examine the eligibility of the persons included in the lists and take a decision regarding the plots to be settled with each person.