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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(3) in The United Provinces Tenancy Act, 1939

(3)If the person so left in charge is not a person mentioned in sub-section (2), the tenant shall, on the expiry of the period for which he could have sublet, be presumed to have abandoned his holding, unless within such period he resumes cultivation thereof.