Section 95(6)(e) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 95(6)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(6)(e) in U.P. Revenue Code, 2006

(e)In case after expiration of the private lease by a bhumidhar period or termination of the lease agreement, the Lessee fails to handover peaceful possession of the leased land to the lessor, the Lessee shall be treated as unauthorised occupant and shall be liable to be ejected from the leased land. The Lessee shall also be liable to pay such penal rent or damages to the lessor for the period of unauthorised occupation, as provided in the private lease by a bhumidhar agreement, in addition to the cost of such ejection,

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State of Uttar Pradesh - Subsection

Section 95(6)(e) in U.P. Revenue Code, 2006