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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Uttar Pradesh - Subsection

Section 199(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)On being satisfied that the land should be conditionally exempted from payment of land revenue and local rate the Collector shall pass necessary orders and shall inform the tahsildar concerned for amaldaramad of his orders in the records.