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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(2) in The United Provinces Tenancy Act, 1939

(2)Every sub-lease made by a tenant in contravention of tire provisions of this Act, other than a sub-lease, which is void under sub-section (1), shall be voidable at the option of the land-holder.Extinction of Tenancies