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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)A statement in Z.A. Form 12 showing the names of all tenants of sir, who are entitled to become bhumidhars under sub-clause (iii) of clause (d) of sub-section (1) of Section 18 or under sub-section (2) of Section 18 or sirdars under clause (iv) of Section 19 read with Section 10 or under clause (ix) of Section 19.