Section 39(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the amount computed at the rates applicable to ex-proprietary tenants of similar land for land in the personal cultivation of or held as intermediary's grove, khudkasht or sir by all the intermediaries in the estate in which hereditary rights do not accrue, and in the case of the sir-

(i)in which hereditary rights accrue at hereditary rates; and

(ii)referred to in Section 17, the rent payable by the tenant therefor,

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State of Uttar Pradesh - Subsection

Section 39(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950