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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(iii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(iii)in respect of the remaining surplus land, the [amount] [Ibid.] shall be payable in accordance with Section 17.