Section 240E(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

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State of Uttar Pradesh - Subsection

Section 240E(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(1)where such land-holder or his predecessor-in-interest was a bhumidhar referred to in Clause (a) of sub-section (1) of Section 18, be-

(a)an amount equal to ten times the rent referred to in Clause (b) of Section 240-D plus;

(b)the compensation and the rehabilitation grant, if any, payable to him in accordance with the provisions of Chapters III to V;