Section 95(6)(d) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 95(6)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(6)(d) in U.P. Revenue Code, 2006

(d)In case the Lessee wishes to terminate the lease agreement prematurely or surrenders the land during the private lease by a bhumidhar period, then he shall have to give at least six months notice to the lessor and shall also be liable to pay the annual rent for the remaining part of the year to the lessor, in addition to such other compensation, as agreed upon and laid down in the private lease by a bhumidhar agreement or as prescribed,

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State of Uttar Pradesh - Subsection

Section 95(6)(d) in U.P. Revenue Code, 2006