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State of Uttar Pradesh - Section

Section 162 in The United Provinces Tenancy Act, 1939

162. Immunity from ejectment from residential house on ejectment from holding

. - No tenant shall be liable to ejectment from his residential house in a village other than a house erected under the provisions of Section 65, merely because he has been ejected from his holding in that village.Ejectment for Arrears of Rent