Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)If the Land Management Committee comes to the conclusion that an asami should be admitted to the land it shall fix the rent payable for the land which shall not be less than 133 per cent and not more than twice the land revenue payable therefor by the sirdar.