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[Cites 0, Cited by 0] [Section 171A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(4)In letting out the land to the asami the Collector or the Land Management Committee may provide for the increase of rent at fixed intervals depending upon the nature of the land so however, as never to go beyond the maximum limit prescribed by sub-rule (3).