Section 86(6)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 86(6)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(iii)The rent fixed on the asami shall not, in case the tenure-holder is a bhumidhar, exceed double the amount of land revenue payable by the bhumidhar, and in case the tenure-holder is a sirdar exceed 133 per cent of land revenue payable by the sirdar.

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State of Uttar Pradesh - Subsection

Section 86(6)(iii) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual