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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(7) in The United Provinces Tenancy Act, 1939

(7)For the purposes of this section, an acre situated in Bundelkhand or in the trans-Jumuna portion of the Allahabad, Etawah, Agra and the Mathura districts and in such areas as the State Government may specify by notification in the official Gazette shall be deemed to be half an acre.