Section 18(1)(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(1)(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(c)annual rental income of the hissdar from the khaikari land; and

(cc)[ in the case of a private forest, the average annual income therefrom which shall be computed on the basis of the income from such forest for a period of twenty agricultural years immediately preceding the date of vesting;] [Inserted by U.P. Act 15 of 1978 w.e.f. Nov. 30. 1977.]

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State of Uttarakhand - Subsection

Section 18(1)(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960