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State of Uttar Pradesh - Section

Section 288 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

288. Provision applied to arrears due at the commencement of Act.

- The provisions of this Act with regard to the recovery of arrears of revenue shall apply to all arrears of revenue and sums of money recoverable as arrears of revenue due at the commencement of this Act.