Section 3(8)(ii) in The United Provinces Tenancy Act, 1939

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State of Uttar Pradesh - Subsection

Section 3(8)(ii) in The United Provinces Tenancy Act, 1939

(ii)any work which adds materially to the value of the holding and is consistent with the purpose, for which it was let, and which, if not executed on the holding, is either executed directly for its benefit or is after execution made directly beneficial to it; and, subject to the foregoing provisions of this clause, includes :-

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State of Uttar Pradesh - Subsection

Section 3(8)(ii) in The United Provinces Tenancy Act, 1939