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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(3)(b) in U.P Consolidation of Holdings Act, 1953

(b)the value referred to in clause (a) shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation proceedings;