Section 17(3)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(ii)so far that part of the surplus land, the income from which is utilized for religious or charitable purposes is concerned, an annuity equivalent to the annual average of the actual net profits during the five years preceding July 1,1972, to be determined in the prescribed manner shall be payable in lieu of the [amount] [Substituted by U.P. Act No. 20 of 1976 and shall be deemed always to have been substituted.] referred to in Section 17, and the provisions of Sections 18, 19, 20, 21, 22 and 23 shall mutatis mutandis apply in relation to the said annuity as they apply to the [amount] [Ibid.] referred to in Section 17;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960