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State of Uttar Pradesh - Section

Section 23 in The United Provinces Tenancy Act, 1939

23. Fixed-rate tenants

. - (1) When in Agra any land in a district or portion of a district which is permanently settled has been held by a tenant from the time of the permanent settlement at the same rate of rent, such tenant shall have a right of occupancy at that rate.
(2)Such tenant shall be called a fixed-rate tenant.