Section 61(3)(a) in U.P. Consolidation of Holdings Rules, 1954

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(3)(a) in U.P. Consolidation of Holdings Rules, 1954

(a)the first instalment shall become due for recovery with the first land revenue kist falling due after the Provisional Consolidation Scheme has been confirmed by the Settlement Officer, Consolidation under sub-section (1) of Section 23 of the Act; and

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State of Uttar Pradesh - Subsection

Section 61(3)(a) in U.P. Consolidation of Holdings Rules, 1954