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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in U.P Consolidation of Holdings Act, 1953

(1)Where possession over standing crops also is delivered under Section 28, the Assistant Consolidation Officer shall determine in the manner prescribed the compensation payable in respect of such crops by the tenure-holder put in possession [* * *] [Deleted by U.P. Act No. 24 of 1956.].