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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(3)The rent determined under sub-section (1) shall be payable with effect from the date fixed by the Commissioner under Section 8 for the enforcement of the proposals as to the land revenue payable by each zamindar.