Section 247 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
247. [ Rates of land revenue to continue until duly altered. [Substituted by U.P. Act No. 35 of 1976.]
- The amount specified in the Final Statement referred to in Section 246 shall be and continue to be the land revenue payable by bhumidhar [* * *], as the case may be, until the same is duly altered in accordance with the provisions of this Chapter.]
