Section 58(3)(d) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

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State of Uttar Pradesh - Subsection

Section 58(3)(d) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(d)the lessee shall have the right to mortgage (including charge) the land in accordance with Section 153(2) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;

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State of Uttar Pradesh - Subsection

Section 58(3)(d) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961