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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Uttar Pradesh - Subsection

Section 293(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(5)[ The instructions contained in Chapter VI of the Revenue Manual, Volume I, will apply mutatis mutandis in drawing up proposals of grant of relief in revenue and rent ] [Added by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]Section H - Collection by [Land Management Committees] [Substituted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.]