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State of Uttar Pradesh - Section

Section 121 in U.P. Revenue Code, 2006

121. Liability for rent revenue in use of surrender.

- Notwithstanding the provisions of Sections 118 to 120, the bhumidhar, or asami shall continue to be liable to pay the land revenue or the rent, as the case may be, for the holding in respect of the agricultural year next following the date of surrender, unless the notice of surrender was given before the first day of April.