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State of Uttar Pradesh - Section

Section 10 in The United Provinces Tenancy Act, 1939

10. Exchange of sir

. - A land-holder may agree with his tenant to exchange sir which is not let for land which such tenant holds from such land-holder and which he has not sublet and on such exchange each party shall have the same rights in the land which he receives in exchange as he had in the land which he gives in exchange.