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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(b) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(b)For the first five crops commencing from the Kharif of 1381 Fasli, damages for each crop shall be equal to the annual land revenue calculated at sanctioned hereditary rates applicable to the land concerned.