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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(3) in U.P. Revenue Code, 2006

(3)Every land allotted under this section shall be held by the allottee on such terms and conditions as may be prescribed:[Provided that if the allottee is a married man and his wife is alive, she shall be co-allottee of equal share in the land so allotted.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]