Section 10(3)(b) in The U.P. Debt Redemption Rules, 1941

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State of Uttar Pradesh - Subsection

Section 10(3)(b) in The U.P. Debt Redemption Rules, 1941

(b)The deduction made for short collections should take into account the character and circumstances of the tenants, and the case or difficulty with which collections are made. The deduction under this sub-rule should also not exceed 10 per cent of the gross profits calculated as aforesaid.

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State of Uttar Pradesh - Subsection

Section 10(3)(b) in The U.P. Debt Redemption Rules, 1941