Section 2(21)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 2(21)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(ii)[one-and-one-half hectares of single crop land or two and a half hectares of any other unirrigatcd land] [Substituted by U.P. Act No. 2 of 1975 (w.e.f. 8.6.1973).] in the following area, namely -

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State of Uttar Pradesh - Subsection

Section 2(21)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960