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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The United Provinces Tenancy Act, 1939

(2)Sir right is not transferable except, -
(a)by gift to a person to whom the proprietary right in the sir is gift, or
(b)by exchange :
Provided that no sir holder shall exchange sir for sir in a mahal in which he is not a co-sharer unless the proprietary rights in the sir are exchanged.