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[Cites 0, Cited by 0] [Section 55A(6)] [Section 55A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55A(6)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)estates set apart, used or intended to be used exclusively for the maintenance of an educational, religious or charitable institution.