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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(2) in U.P. Revenue Code Rules, 2016

(2)In all other respects, the provisions of rule 57 shall mutatis mutandis apply to the leases of tanks covered by this rule. Subject to the condition that, if, there is only one Co-operative Society eligible for the lease aforesaid, the lease shall be granted on the annual rent of the amount fixed by the State Government from time to time which shall not be less than Rs. 4000/- per acre.