Section 28(1)(ii) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1)(ii) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(ii)in the case of the amount to be paid in annual instalments, payment of the first instalment and thereafter on such amount as may remain outstanding from time to time till the date of payment of last instalment.

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State of Uttar Pradesh - Subsection

Section 28(1)(ii) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956