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State of Uttar Pradesh - Section

Section 205DD in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205DD. Exemption of grove from assessment.

- When the land is covered by timber grove, such as of country mangoes the value of which mainly lies in their timber and not in their fruit or other produce and are situated in bhumidhari or sirdari khata, both the land and trees shall be excluded from assessment.