Section 2(1)(b) in The United Provinces Agriculturists Relief Act 1934

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(b) in The United Provinces Agriculturists Relief Act 1934

(b)if the debtor is a landlord, holding land free of revenue, there would have been a suspension or remission of the revenue of any of his holdings if revenue had been payable therefor; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 2(1)(b) in The United Provinces Agriculturists Relief Act 1934