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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(4) in The United Provinces Tenancy Act, 1939

(4)If the lease or counterpart is not received by the person entitled to receive it under the provisions of sub-section (1), he may bring a suit for such lease or counterpart, as the case may be.