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[Cites 0, Cited by 0] [Section 294(2)] [Section 294] [Entire Act]

State of Uttar Pradesh - Subsection

Section 294(2)(c) in The United Provinces Tenancy Act, 1939

(c)in a case in which the land-holder has made an improvement on the holding, since such ejectment, compensation for such improvement calculated in accordance with the provisions of this Act.