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

State of Uttar Pradesh - Subsection

Section 3(1) in The United Provinces Tenancy Act, 1939

(1)all words and expressions used to denote the possessor of any right, title or interest in land, whether the same be proprietary or otherwise, shall be deemed to include the predecessors in right, title or interest of such person.