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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(2) in The United Provinces Tenancy Act, 1939

(2)An order of the Assistant Collector granting permission to make and improvement shall be deemed to be the written consent of the land-holder or of the tenant, as the case may be, to the making of the improvement in the manner specified in such order.