Section 95H(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 95H(1)] [Section 95H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95H(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)the number of instalments payable on each of such bonds tendered for consolidation, including instalments, if any, which have fallen due but have not been paid is, at the time of consolidation, the same.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 95H(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952