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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2)(b) in The Administator-General's (United Provinces) Rules, 1929

(b)if the property is not sold, the value of the property as estimated by the Collector or agreed upon between the Administrator-General and the person to whom it is transferred.