Section 33(1)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 33(1)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(ii)the State Government may, in areas where marked changes have taken place since the last settlement in the extent of cultivated land, extent and manner of irrigation, means of communication, density of population or the cropping system, modify, by publication in the Official Gazette, the existing sanctioned hereditary rates in the manner prescribed.

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State of Uttar Pradesh - Subsection

Section 33(1)(ii) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960