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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)in the case of an intermediary who was assessed to a land revenue of less than Rs. 10,000 per annum by deduction from the amount of compensation payable to him ;