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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(3) in U.P. Revenue Code Rules, 2016

(3)Where the property referred to in sub-rule (1) has already been allotted to any person under section 64 or section 125 of this Code or under the provisions of the Acts repealed by this Code, and such allottee has made any improvement on such land before the date of notification, then the allottee shall be entitled to such compensation for improvement as the Collector may determine.