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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)an amount on account of agricultural income-tax, if any, paid or to be paid for the previous agricultural year by the intermediary in respect of his share or interest in the mahal calculated in the manner prescribed;