Section 27T(2)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

[Cites 0, Cited by 0] [Section 27T(2)] [Section 27T] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27T(2)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(iii)The second or subsequent instalments of the amount referred to in clause (ii) of sub-section (8) of Section 22 shall become due for payment each year on the expiry of one year from the date on which the previous instalment fell due of payment.]

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State of Uttar Pradesh - Subsection

Section 27T(2)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961