Section 2(16) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 2(16) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(16)"surplus land" means land held by a tenure-holder in excess of the ceiling area applicable to him, and includes any building, wells and trees existing thereon;

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State of Uttar Pradesh - Subsection

Section 2(16) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960