Section 19(4)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(iii)statement in C.L.H. Form 10, in respect of arrears of land revenue or other dues recoverable under Section 41 of the Act by adjustment from amount].

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State of Uttar Pradesh - Subsection

Section 19(4)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961