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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Uttar Pradesh - Subsection

Section 102(4) in The United Provinces Tenancy Act, 1939

(4)In a suit for abatement of rent of an under-proprietor or of a permanent lessee on a ground specified in the lease, agreement or decree, under which he holds, the Court shall determine the rent in accordance with the terms of such lease, agreement or decree.