Section 2(2)(ii) in The United Provinces Agriculturists Relief Act 1934

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

(ii)A person pays Rs. 200 as revenue and Rs. 600 as rent, He comes under clause (a) but not under clause (f); he is not therefore an agriculturist.

Legal Document View