Section 191(2)(c) in The United Provinces Tenancy Act, 1939

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State of Uttar Pradesh - Subsection

Section 191(2)(c) in The United Provinces Tenancy Act, 1939

(c)it was acquired rent-free or at a favourable rate of rent for a valuable consideration before the tenth day of October, 1876, and the right to resume it had, before that date, been barred by the law of limitation :

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State of Uttar Pradesh - Subsection

Section 191(2)(c) in The United Provinces Tenancy Act, 1939