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State of Uttar Pradesh - Section

Section 16 in The U.P. Land Revenue Act, 1901

(16)[ "sub-proprietor" in Agra means a person having an inferior but heritable and transferable proprietary interest in land, with whom a sub settlement has been made under the provisions of this Act or of any other law for the time being in force;] [Substituted by U.P. Act No 11 of 1943]