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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(iii) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(iii)The incidence of each village worked out under clause (ii) above increased by 20 per cent shall be taken as sanctioned hereditary rate for that village for wet areas; and incidence of rent of that village reduced by 10 per cent would be taken as sanctioned hereditary rate for dry areas.