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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Uttar Pradesh - Subsection

Section 143(2) in The United Provinces Tenancy Act, 1939

(2)If the opposite party objects that the rent is not payable by division of the produce or is not based on an estimate or appraisement of the standing crop, or that no amount is to be paid, such officer shall record the objection, but shall proceed as hereinafter provided.