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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Uttar Pradesh - Subsection

Section 293(f) in The United Provinces Tenancy Act, 1939

(f)as to the manner of publication of a notice of abandonment;
(ff)[ as the manner and order of preference in which land shall be left by the land-holder or Collector under Section 126-A] [Inserted by U.P. Act No. 10 of 1917.];