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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(9) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

(9)Where in the case of a holding held jointly by two or more persons, anyone of them has paid the amount on behalf of other or others, such other or others shall upon the grant of the declaration under sub-section (8) be liable to pay the former their share of the same.