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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

(4)[ In cases to which clause (ii) of sub-section (1) applies, the applicant may, if the application is made –
(a)before the first day of March, 1951, pay the amount in four equal instalments, that is to say-
First Installment Along with the application.
Second Installment June 30, 1951.
Third Installment February 28, 1952
Fourth Installment June 30, 1952.
(b)before the first day of July, 1951 but after the last day of February, 1951 pay the amount in three equal instalments that is to say –
First Installment Along with the application.
Second Installment February 28, 1952.
Third Installment July 30, 1952.
(c)before the first day of March, 1952, but after the last day of June, 1951, pay the amount in two equal instalment that is to say-
First Installment Along with the application.
Second Installment June 30, 1952
Provided that the Assistant Collector may on the application of the applicant extend the date fixed for the payment of the second and subsequent instalments so, however that the date so extended shall not be later than the 30th day of June, 1952.] [ The words "or which is not sir or khudkasht" omitted by Item 2 of Schedule IV of U.P. Act I of 1951][3-A. Acquisition of privileges by sub-tenants. [ Added by Section 3 of U.P. Act VII of 1950] - (1) Where a part only of the holding belonging to a person mentioned in clauses (a) to (d) of sub-section (1) of Section 3 is held by a sub-tenant, such person may on payment of ten times the amount of rent payable for the remainder of the holding (such amount to be determined by the Assistant Collector) make an application under the said sub-section in respect of the remainder, and the provisions of Sections 4 to 7 shall apply to such application as if the remainder were a separate holding,