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State of Uttar Pradesh - Section

Section 34 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

34.

In case Government opts to redeem any class or classes of bonds before they are paid up or in the case of complete redemption of bonds the procedure laid down under Rule 67 or 68 of the U.P. Zamindari Abolition and Land Reforms Rule 1952, as the case may be, shall be followed.