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

State of Uttar Pradesh - Subsection

Section 67(7) in U.P. Revenue Code Rules, 2016

(7)Nothing in sub-rule (5) shall debar the Land Management Committee or the local authority as the case may be from prosecuting the person who encroaches upon the same land second time in spite of having been evicted under the Code or the rules, under section 447 of the Indian Penal Code, 1860.