Section 12(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 12(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(b)where the tenure-holder's wife holds any land which is aggregated with the land held by the tenure-holder for purposes of determination of the ceiling area, and his wife has not consented to the choice indicated by the tenure-holder as to the plot or plots to be retained as part of the ceiling area applicable to them, then the Prescribed Authority shall, as far as possible, declare the surplus laird in such manner that the area taken out of the land held by the tenure-holder's wife bears to the total surplus area the same proportion as the area originally held by her bore to the total land held by the family;

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State of Uttar Pradesh - Subsection

Section 12(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960