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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(1) in U.P. Revenue Code, 2006

(1)Every person, who held any land as a bhumidhar from before the date of commencement of this Code, shall pay and continue to pay to the State Government, the same amount of land revenue which he was liable to pay in respect of such land for the agricultural year preceding the year in which this Code comes into force.