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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)in temporarily settled areas which is not assessed to land revenue or local rate.the land revenue shall be computed at 35 per cent of the gross assets calculated according to the provisions of Section 39 in temporarily settled areas and 30 per cent in permanently settled areas.]