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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Uttar Pradesh - Subsection

Section 135(2) in U.P. Revenue Code Rules, 2016

(2)Relief in land revenue of a holding may be given under section 157 on the occurrence of an agricultural calamity falling under any of the following classes:Class-I- Where the fertility of the soil is affected.Class-II-Where the crops of a particular harvest alone have been adversely affected.