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[Cites 0, Cited by 0] [Section 180B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)Where there are no hereditary rates, the court shall calculate the rates after taking into consideration the rents payable by sirdars, holding land of similar quality and advantages in the vicinity of the land held by the asamis.]