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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(i)the surplus land held by such waqf, trust, endowment or institution shall be deemed to be divided into two parts in the same proportion in which its income is utilized respectively for religious or charitable purposes and for other purposes;