Section 26(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)When such exemption has once been sanctioned by the Collector the [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] may sanction the continuance of exemption from year to year so long as the land is being put to the same use.

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State of Uttar Pradesh - Subsection

Section 26(2)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952