Section 2(32)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

[Cites 0, Cited by 0] [Section 2(32)] [Section 2] [Entire Act]

(b)in the case of dry land, -

(i)2.0 hectares of dry land assessed to land revenue at a rate exceeding 9 per hectare;

(ii)2.5 hectares of dry land assessed to land revenue at a rate exceeding L7 but not exceeding L9 per hectare;

(iii)3.0 hectares of dry land assessed to land revenue at a rate exceeding L3 but not exceeding L7 per hectare;

(iv)3.6 hectares of dry land assessed to land revenue at a rate not exceeding L3 per hectare;

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