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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)for purposes other than religious or charitable, the land revenue assessed on all the estates mentioned in sub-clause (iii) of Clause (b) of Section 93 shall be distributed in the proportion referred to in Clause (e) of the said section.