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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(3) in U.P. Revenue Code, 2006

(3)Period of private lease by a bhumidhar—maximum period of the private lease by a Bhumidhar shall not exceed fifteen years at a time:Provided that, after the expiration of the first lease period, the duration of lease period may be further extended by mutual consent of the lessor and the Lessee:Provided further that for purpose of establishing a solar energy plant, the maximum period may be upto thirty years.