Section 39(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 2] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)sayar, including income from hats, bazars, melas vested in the State under Clause (a) of Section 6 and fisheries which shall be an amount equal to one-tenth of the total income therefrom during the ten agricultural years immediately preceding the date of vesting;

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State of Uttar Pradesh - Subsection

Section 39(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950