Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(ii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(ii)The incidence of rent of hereditary holdings for each village shall be calculated likewise, provided that in doing so, area and rent of those hereditary holdings the rents of which are inadequate shall be taken into account.