Section 2(21)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 2(21)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(i)Subject to the provisions of clause (ii), one-and-one-half hectares of unirrigated land or two and a half hectares of grove-land or two-and-a-half hectares or usar land shall count as one hectare of irrigated land;]

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State of Uttar Pradesh - Subsection

Section 2(21)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960