Section 46(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 1] [Section 46(1)] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)in respect of permanently settled estates, a sum equal to one and one-half time the total amount of instalments on account of land revenue which but for acquisition would have been payable therefor [for the period] [Substituted by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.], and

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State of Uttar Pradesh - Subsection

Section 46(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952