Section 7(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

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State of Uttar Pradesh - Subsection

Section 7(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(b)As far as possible, sub-division of holdings should be avoided by including in the first instance share of the tenure-holder in joint holdings in the proposed ceiling area applicable to the tenure-holder.

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State of Uttar Pradesh - Subsection

Section 7(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961