Section 39(1)(g) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(g) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(g)where royalties are not payable and mines are worked directly by an intermediary, the average annual income from such mines calculated on the same basis as specified in Clause (f).

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State of Uttar Pradesh - Subsection

Section 39(1)(g) in The U.P. Zamindari Abolition and Land Reforms Act, 1950