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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Uttar Pradesh - Subsection

Section 191(1)(c) in The United Provinces Tenancy Act, 1939

(c)it is held rent-free by a holder whose title is based on a transfer of the land for valuable consideration made by the landlord or by a rent-free holder thereof before the twenty-second day of December, 1873, provided that at the date the right of the landlord to resume the land had been barred by Section 28 of Act No. 10 of 1859 or by Article 130 of the Second Schedule of the Indian Limitation Act, 1871;