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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(iii) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(iii)A statement in G.E.T.A. Form 5 in respect of holding for which rent is payable but has not been determined.