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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(4)whether there are any other persons related to the minor, lunatic or idiot or not, who are willing and able to cultivate the land on their behalf.If the Bhumi Prabandhak Samiti comes to the conclusion that asami should be admitted to the land, it shall fix the rent payable for the land, which shall not be less than 133 per cent and not more than twice the land revenue payable therefor by the sirdar.