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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)A separate application for interim annuity shall be given in respect of each estate but if the application possesses interest in more than one estate situated in the same tahsil, a combined application for such estates may be given.