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

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State of Uttar Pradesh - Subsection

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

(a)rents including cesses and local rates payable by or on behalf of the tenants, under proprietors, sub-proprietors, permanent tenure-holders, permanent lessees in Avadh, grantees at a favourable rate of rent or grove holders-

(i)in cash; and

(ii)where rent is payable in kind or partly in cash or partly in kind, the rent computed in accordance with the provisions of the United Provinces Tenancy Act, 1939 (U.P. Act XVII of 1939), and [where the said Act does not provide for such computation in the manner prescribed] [Added by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).];

(iii)where rent is payable, but has not been determined, rent determined at ex-proprietary rates in the case of under-proprietors and ex-proprietary tenants and at hereditary rates in all other cases except grove holders.

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State of Uttar Pradesh - Subsection

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