Section 27F in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
27F.
[Section 17A]. - No fees shall be charged for the renewal in the easel falling under clause (a) of Rule 27-E, but in the case of renewal under clausal (b) and (c) of the said rule, a fee of rupee one will be charged for each renewal which shall be payable in the form of Court fee label.
