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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Uttar Pradesh - Subsection

Section 226(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Where a Court allows remission under sub-section (1) the State Government or any authority empowered by it in this behalf shall order consequential remissions in the land revenue in accordance with such principles as may be prescribed.Miscellaneous