[Cites 0, Cited by 0]
[Section 29]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 29(3) in U.P Consolidation of Holdings Act, 1953
| Substituted by U.P. Act No. 13 of 1955.Prior to substitution, it stood as under :-29. Compensation.- (1) If there are standing crops on the land allotted to a tenure-holder under Section 25 the Assistant Consolidation Officer shall determine in the prescribed manner the compensation payable in respect of such crops by the tenure-holder put in possession, who shall within nine months of the date of possession, pay such compensation to the person or persons from whom possession was transferred and in case of default, such compensation shall be recoverable from him as an arrear of land revenue. |