Section 30(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 30(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)If the miscellaneous property consists partly of cultivated area and party of uncultivated area or entirely of cultivated area, land revenue will be determined on the cultivated area alone at the incidence of revenue per acre of the cultivated area of the mahal of the agricultural year preceding the date of vesting.

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State of Uttar Pradesh - Subsection

Section 30(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952