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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(2)(c) in The United Provinces Tenancy Act, 1939

(c)the rent payable in respect of the holding, and, whether fixed rent is payable in cash or whether rent is payable by division of the produce, or is passed on an appraisement or estimate of the standing crop or varies with the crop sown;