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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(1) in U.P. Revenue Code Rules, 2016

(1)The State Government may by a general or special order, authorise any person to acquire land in excess of the limits specified in section 89(2), if such acquisition is-
(a)for a charitable or industrial purpose; and
(b)in favour of a registered society or a company or other corporation or an educational institution or a charitable institution; and
(c)in its opinion in public interest.