Section 115 in U.P. Consolidation of Holdings Rules, 1954
115. [ Section 52A. - The amount of compensation payable to tenure-holders wherever necessary, would be calculated in C.H. Form 23-B (Part-III).] [Added by Notification No. 31/1/71, dated 27.06.1973 (w.e.f 14.07.1973).]
