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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

State of Uttar Pradesh - Subsection

Section 220(2)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)a change in the demand, for example, an increase or decrease in the land revenue payable for the holding or reimposition of land revenue upon a grove or exemption from land revenue of a grove or variation due to fluvial action of the river, etc.;