Section 95 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
95. Apportionment of net assets of the estates.
- In apportioning the net assets of the estates mentioned in sub-clause (iii) of Clause (b) of Section 93 for purposes of sub-clauses (iii) and (iv) of Clause (f) of the said section, the Rehabilitation Grants Officer shall distribute the net assets in the proportion mentioned in Clause (e) thereof.
