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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(1)Subject to the provisions of sub-section (2), every tenure-holder, whose surplus land has vested in the State under the provisions of this Act, shall be entitled to receive and be paid [amount] [Ibid.] as laid down in the Schedule and as determined in the manner provided hereinafter.