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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)Where no land revenue is assessed the value of the instalment shall be calculated [on the basis of the local rates assessed.] [Added by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.]