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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The United Provinces Tenancy Act, 1939

(2)If, in the course of proceedings under the provisions of sub-section (1) the Assistant Collector declares that a portion only of the holding of a tenant, has ceased to be sir, he shall divide off such portion and determine the rent of such portion and of the remainder.