Section 41(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)the rent payable for such land by such intermediary shall, for purposes of assessment of net assets be treated as if it was land revenue payable by him.

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State of Uttar Pradesh - Subsection

Section 41(2)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952