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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

State of Uttar Pradesh - Subsection

Section 192(2)(c) in The United Provinces Tenancy Act, 1939

(c)not being held for the performance of some service, religious or secular, or conditionally, or for a term, has been held in Agra rent-free for fifty years immediately before the seventh day of September, 1926, or in Oudh rent-free or at a favourable rate of rent for fifty years.