Section 77(2)(b) in U.P. Revenue Code (Amendment) Act, 2016

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(2)(b) in U.P. Revenue Code (Amendment) Act, 2016

(b)if the difference between the valuation, determined in the manner prescribed, of the lands given and received in exchange exceeds ten per cent of the lower valuation; or

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State of Uttar Pradesh - Subsection

Section 77(2)(b) in U.P. Revenue Code (Amendment) Act, 2016