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[Cites 0, Cited by 0] [Section 292A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 292A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(4)When the whole or part of a holding mentioned in sub-rule (2) is based, relief shall be given to the asami or adhivasi, as the case may be in accordance with the Principle mentioned in sub-rule (2).