Section 67(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(b)Where after the date of vesting a grove is planted by a bhumidar or sirdar, he may, at any time after the grove is well established, apply to the collector for conditionally exampting the land from payment of land revenue and local rate.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 67(2)(b) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual