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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(3) in U.P. Revenue Code (Amendment) Act, 2016

(3)The State Government, while changing the class of the land or permitting the exchange of the same under Section 101 of the Code, shall consider the location, public utility and suitability of the land proposed to be reserved or exchanged.