Section 45(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(e)affect the right to take action under Section 15 of the U.P. Large Land Holdings Tax Act, 1957 in accordance with the provisions of that Ad in respect of a land holding which has escaped assessment;

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State of Uttar Pradesh - Subsection

Section 45(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960