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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)[ The instalments shall be paid annually on the completion of each period of twelve calendar months form the date of vesting.] [Substituted by Notification No. 9959/I-A-1051-1956, dated 29.11.1956.]