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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(4)(b) in U.P. Revenue Code Rules, 2016

(b)In the case of unauthorized occupation of any land, the amount of damages shall be the amount equal to the five percent of the market value of the land calculated at the circle rate fixed by the Collector for each year of unauthorized occupation.