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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(c) in The United Provinces Tenancy Act, 1939

(c)in fixing the rent of an under-proprietor, the Court shall calculate the revenue in accordance with the provisions of clause (b), and shall add thereto a percentage which shall not be less than ten or greater than fifty.