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[Cites 0, Cited by 0] [Section 89B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 89B(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)Any expenditure on account of management and other charges exceeding the amount allowed under sub-rule (i) shall be deemed to be income set apart, used or intended to be used exclusively for a purpose other than religious or charitable.]