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[Cites 0, Cited by 0] [Section 205X] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205X(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)in recommending what percentage of the average surplus produce shall be taken as land revenue, the Settlement Officer shall keep in view the provisions of Section 264(2) of the Act and submit his proposals for fixation of land revenue on a graduated scale, for holdings in the following manner-