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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Uttar Pradesh - Subsection

Section 68(2)(h) in U.P. Revenue Code Rules, 2016

(h)the tenure holder shall be allowed remission of the proportionate land revenue for the portion of his holding settled under this rule with house owners. The land shall also be classified as abadi in the Khatauni maintained under the Code.