Section 80(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttar Pradesh - Subsection

Section 80(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)the land revenue assessed or deemed to be assessed in respect of each of the estates aforesaid on the date immediately preceding the date of vesting;

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State of Uttar Pradesh - Subsection

Section 80(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950