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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Uttar Pradesh - Subsection

Section 160(2) in The United Provinces Tenancy Act, 1939

(2)On an application made by the tenant or the land-holder, the Court executing the decree or the order of ejectment may determine the value of the crops or trees and the compensation payable by the tenant under the provisions of clause (b) of sub-section (1).