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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(2) in The United Provinces Tenancy Act, 1939

(2)Such Court, officer or other person shall, after satisfying himself as to the identity of the parties and their acquaintance with the, and assent to the terms of the lease, counterpart, agent or agreement, make, sign, and date an endorsement thereon to the effect that he has so satisfied himself.