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State of Uttar Pradesh - Section

Section 205L in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205L.

A list of groves excluded from assessment under Rule 197 and the list of such holding which are exempted wholly or partly from the liability of payment of land revenue under Sections 242(1) and 247-B of the Act, shall be bound with the revised record.