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State of Uttar Pradesh - Section

Section 7 in The Benares Family Domains Act, 1904

7. Payment of rate by inferior proprietors.

- The amounts assessed on the land of tenants of an inferior proprietor less 20 per cent deducted as costs of collection, and on the land cultivated by an inferior proprietor himself, shall be paid by the said proprietor to the Raja of Benares, who may recover arrears of such amounts as if they were arrears of land revenue.