Section 2(1)(b) in The Benares Family Domains Act, 1904

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The Benares Family Domains Act, 1904

(b)in cases where the rent is paid in kind or where land is held rent-free or at nominal rates of rent or is cultivated by the inferior proprietor himself, the rent which would be payable at prevailing rates by occupancy tenants for land of similar quality and with similar advantages.

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The Benares Family Domains Act, 1904