Section 12(2)(c) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 12(2)(c) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(c)where any person holds land in excess of the ceiling area including any land mortgaged to the State Government or to a [bank as defined in clause (c) of Section 2 of the Uttar Pradesh Agricultural Credit Act, 1973] or to a co-operative land development bank or other co-operative society or to the Corporation or to a Government Company, the surplus land to be determined shall, as far as possible, be land other than that so mortgaged;

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State of Uttar Pradesh - Subsection

Section 12(2)(c) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960