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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157(1) in U.P. Revenue Code, 2006

(1)Notwithstanding anything contained in this Code, the State Government may, on the occurrence of an -agricultural calamity affecting the crops of any village, or part of a village, remit or suspend, for any period, the whole or any part of the land revenue of any holding affected by such calamity.