Section 46(1)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)Where land revenue is assessed but is not payable the instalments payable during any period shall for the purpose aforesaid be treated as equal to the amount which would have been fixed it the land revenue had been payable.

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State of Uttar Pradesh - Subsection

Section 46(1)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952