Section 157(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 157(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)make a valuation of the holding [or holdings] [Added by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] in accordance with the rent-rate applicable to each plot in the holding, and

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State of Uttar Pradesh - Subsection

Section 157(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952