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State of Uttar Pradesh - Section

Section 147 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

147.

[If the Assistant Collector permits exchange] [Substituted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.] in respect of land constituting a portion of a holding, he shall apportion the land revenue payable for the holding between such portion and the remainder of the holding.