Section 27(6)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(6)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(b)[ in the case of any settlement made or lease granted on from the said date, and or after the said date, before the expiry of a period of five years from the date of such settlement or lease] [Substituted by U.P. Act No. 24 of 1986, Section 20 (w.e.f. 4.12.1986) and shall be deemed always to have been substituted.] or up to November 10, 1987, whichever be later].

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State of Uttar Pradesh - Subsection

Section 27(6)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960