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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Uttar Pradesh - Subsection

Section 173(2) in The United Provinces Tenancy Act, 1939

(2)Such decree shall further direct that if the tenant repairs the damage, or pays such compensation as the Court thinks fit or within three months from the date of the decree within such further period as the Court may, for reasons to be recorded, allow, the decree shall not be executed in respect of costs.