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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Uttar Pradesh - Subsection

Section 75(2) in The United Provinces Tenancy Act, 1939

(2)When an improvement benefits the land from which a tenant has been ejected or wrongfully dispossessed and also other land in his possession, compensation shall be determined with reference to the extent to which the first mentioned land has benefited by such work.