Section 94(2)(z) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2)(z) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(z)the manner in which and the principles according to which the net realisation of additional stamp duty shall be allocated and paid by the State Government to the Board and the Nagar Mahapalika or the municipal board under sub-section (2) of Section 62;

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State of Uttar Pradesh - Subsection

Section 94(2)(z) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965