Section 24(2)(e) in The U.P. Government Estates Thekedari Abolition Rules, 1960

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(e) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(e)he shall pay to the Gaon Samaj rent for the site on which the building stands equal to the amount of rent payable therefor on the date immediately preceding the date of determination of lease. He shall, however; not be liable to pay any rent for the site if no rent was payable on the said date, and

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State of Uttar Pradesh - Subsection

Section 24(2)(e) in The U.P. Government Estates Thekedari Abolition Rules, 1960