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State of Uttar Pradesh - Section

Section 7 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

7. Duration of sub-lease.

- Where a holding is sub-let by a tenant in accordance with Section 4, the sub-lease shall not remain in force for more than one year after the lessor dies or the disqualification from which he suffered at the time of granting the sub-lease ceases.