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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in The U.P. Debt Redemption Rules, 1941

(3)The profits of the land shall be presumed to remain unchanged throughout the term of the mortgage and shall be the amount determined by the Collector under Rule 10 of the Uttar Pradesh Debt Redemption Rules, 1941.