Section 64(1)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(1)(c) in U.P. Revenue Code, 2006

(c)any other person residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a scheduled caste or scheduled tribe or other Backward Classes or a person of general category living below poverty line as determined by the State Government:

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State of Uttar Pradesh - Subsection

Section 64(1)(c) in U.P. Revenue Code, 2006