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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(22) in The United Provinces Tenancy Act, 1939

(22)"sub-tenant" means a person who holds land from the tenant thereof other than a permanent tenure-holder, or from a grove-holder, or from a rent-free grantee or from a grantee at a favourable rate of rent and by whom rent is, or but for a contract, express or implied, would be payable;