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State of Uttar Pradesh - Section

Section 156 in The United Provinces Tenancy Act, 1939

156. Application of provisions of this Chapter to permanent lessees, etc

. - The provisions of this Chapter relating to occupancy tenants shall apply to permanent lessees and to tenants holding under a special agreement or decree in Oudh, except in so far as they are inconsistent with the terms of the lease, agreement or decree under which they hold.