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State of Uttar Pradesh - Section

Section 224 in The United Provinces Tenancy Act, 1939

224. Suit for arrears of revenue, etc. by lambardar

. - A lambardar may sue a co-sharer for arrears of revenue or rent payable through such lambardar by such co-sharer and for village expenses and other dues for which such co-sharer may be liable to the lambardar.