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State of Uttar Pradesh - Section

Section 221 in The United Provinces Tenancy Act, 1939

221. Provision for holding over

. - If a thekedar remains in possession after the expiry of his theka, and the lessor accepts rent from him or otherwise assents to his continuing in possession, the theka shall, in the absence of an agreement to the contrary, be deemed to have been renewed from year to year.