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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Uttar Pradesh - Subsection

Section 246(2) in The United Provinces Tenancy Act, 1939

(2)Nothing in sub-section (1) shall affect any local usage or special contract by which a co-sharer in an undivided property is entitled to receive separately the whole or his share of the rent payable by a tenant.