Section 115S(1)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 115S(1)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)The highest bidder shall have to deposit one-fourth of the bid money with the closure of the auction and the balance in three equal instalments each instalment being payable at the expiry of every three months calculated from the date of auction.

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State of Uttar Pradesh - Subsection

Section 115S(1)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952