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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(6) in The Benares Family Domains Act, 1904

(6)the expression "tenant at fixed rates" means a tenant holding land the rent of which under the laws in force or the the custom prevailing in the Family Domains is not liable to enhancement, but does not include a tenant paying rent in kind.