Section 47(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

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State of Uttarakhand - Subsection

Section 47(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(iii)in relation to any district in which the maximum hereditary rates or village land revenue rates do not exceed rupee one per acre, the words 'rupees five' and 'rupees ten' in clause (i) of the proviso to sub-section (2) of the said Section (2) of the said Section 245 shall be substituted by the words 'rupees three' and 'rupees five' respectively and the words 'rupees ten' and 'rupees 'twenty' in clause (ii) thereof shall be such substituted the words 'rupees six' and 'rupees ten' respectively.]

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State of Uttarakhand - Subsection

Section 47(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960