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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(a) in The United Provinces Tenancy Act, 1939

(a)the level of rents paid by tenants who held, or were admitted to land, at different times, and in particular the level of rents agreed to by tenants who were admitted to holdings in or between the years 1309 Fasli, and 1313 Fasli;