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[Cites 0, Cited by 0] [Section 115M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115M(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)Every allottee under this rule shall be required to deposit an amount equal to 40 times of the rent of the land calculated at hereditary rates which shall be credited to the Gaon Fund :Provided that no premium shall be charged in respect of site allotted for charitable purpose.]