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State of Uttar Pradesh - Section

Section 89 in The United Provinces Tenancy Act, 1939

89. Application of Section 183 to abandonment cases

. - A land-holder who enters upon a holding in contravention of the provisions of Section 88 shall be deemed to have ejected the tenant otherwise than in accordance with the provisions of this Act within the meaning of Section 183.Premia, Forced Labour and Illegal Cesses