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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Uttar Pradesh - Subsection

Section 105(2) in The United Provinces Tenancy Act, 1939

(2)If the rent-rates referred to in sub-section (1) distinguished between occupancy and non-occupancy or statutory tenants, the rates sanctioned for either non-occupancy or statutory tenants shall be deemed to be sanctioned rates for hereditary tenants.