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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Uttar Pradesh - Subsection

Section 197(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)Where after the date of vesting a grove is planted by a bhumidhar or sirdar, he may, at any time after the grove is well established, apply to the Collector for conditionally exempting the land from payment of land revenue and local rate.