Section 87(2)(b) in The United Provinces Tenancy Act, 1939

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(2)(b) in The United Provinces Tenancy Act, 1939

(b)who is to manage the holding for the benefit of the person on whom in the event of the tenant's death the tenant's interest would devolve, the tenant shall on the expiry of a period of five years, lose his interest in his holding unless he, within such period, resumes cultivation thereof, and such interest shall devolve on the person on whom the tenant's interest would devolve in the event of his death.

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State of Uttar Pradesh - Subsection

Section 87(2)(b) in The United Provinces Tenancy Act, 1939