Section 39(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 5] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(e)average annual income from forests, which shall be computed-

(i)on the basis of the income for a period of twenty to forty agricultural years immediately preceding the dale of vesting as the Compensation Officer may consider reasonable; and

(ii)on the appraisement of the annual yield of the forest on the date of vesting.

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State of Uttar Pradesh - Subsection

Section 39(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950