Section 86(6)(iv) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 86(6)(iv) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(iv)In letting out the land to the asami the Collector or the Bhumi Prabandhak Samiti may provide for the increase of rent at fixed intervals depending upon the nature of the land so however, as never to go beyond the maximum limit prescribed by sub-rule (3) of Rules 171-A, U.P.Z.A. & L.R. Rules. [See Rule 171-A (4), U.P.A.Z. & L.R. Rules].

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State of Uttar Pradesh - Subsection

Section 86(6)(iv) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual