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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(2) in The United Provinces Tenancy Act, 1939

(2)A sub-lease which would be invalid but for the provisions of sub-section (1), shall not remain in force for more than three years after the lessor dies or ceases to come within any of the descriptions specified therein.