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State of Uttar Pradesh - Section

Section 241 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

241. [ Land Revenue assessed on a village. [Substituted by U.P. Act No. 34 of 1974.]

- The land revenue assessed on any holding shall be first charge on such holding and also trees or buildings standing thereon or the rents, profits or produce thereof.]