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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(2) in The United Provinces Tenancy Act, 1939

(2)Where the rent has been varied merely on any of the grounds mentioned in clauses (c) and (d) of sub-section (1), such variation shall not be considered in computing the period mentioned in clause (a) of that subsection.