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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2)(h) in The United Provinces Estates Act, 1920

(h)the period or periods for which and the restrictions and conditions subject to which, leases of the nature mentioned in the proviso to sub-section (1) of section 34 may be sanctioned by the Collector or the Deputy Commissioner.