Section 60(2)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 60(2)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(C)The yearly rent of the lease should be fixed on the average income of last three years. If such ponds etc. are new, and if rent is unknown, rent should be fixed as determined by Fishery Department and until the rent are determined, the rent should be fixed at twice the amount of rent calculated at hereditary rates.

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State of Uttar Pradesh - Subsection

Section 60(2)(C) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual