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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Uttar Pradesh - Subsection

Section 175(3) in U.P. Revenue Code, 2006

(3)If during the period of lease, the lessee commits default in payment of any amount due under the lease, and no other person is to take the land on lease for the remaining period thereof then such amount may be recovered from such lessee by anyone or more of the processes mentioned in Section 170 and the lease shall be liable to be determined.