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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)[ In redeeming the bonds, priority shall ordinarily be given to the bonds held by the intermediaries entitled to small amounts as compensation.] [Added by Notification No. 7996/I-A 1282-1952, dated 08.10.1952.]