Section 55A(6)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 55A(6)] [Section 55A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55A(6)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)the proportion of the net assets which was set apart, used or intended to be used exclusively for religious or charitable purpose, in the case of estates not covered by clause (i).

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State of Uttar Pradesh - Subsection

Section 55A(6)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952