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[Cites 0, Cited by 0] [Section 1st(3)] [Section 1st] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1st(3)(f) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(f)the lessee shall pay annually to the State Government, in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.