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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(iii) in The U.P. Government Estates Thekedari Abolition Act, 1958

(iii)cost of management and irrecoverable arrears of rent which shall be deemed to be equal to 25 per cent of the difference between the gross income calculated in accordance with the provisions of Section 9 and the rent payable by the lessee.