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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(c) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(c)"Current settlement" means the settlement of land revenue in force' in the Pargana on the date immediately preceding the date of commencement of Chapter I of this Act;