Section 33(1)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(i)the Prescribed Authority may, in areas where no hereditary rates have been sanctioned, fix the hereditary rates on such principles as may be prescribed; and

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State of Uttar Pradesh - Subsection

Section 33(1)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960