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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(b) in The United Provinces Tenancy Act, 1939

(b)when a decree or order is passed for his ejectment, be entitled before the date of delivery of possession, or with the permission of the Court and, subject to such terms as it may direct, before some later date, to sell such improvement to any person with the land-holder's written consent, or to remove the materials thereof.