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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(iii) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

(iii)J.B. Form 5, showing the land under personal cultivation and possession of the (intermediary) zamindar, to be settled with him as bhumidhar and the amount of land revenue payable by him.