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State of Uttar Pradesh - Section

Section 63 in The United Provinces Tenancy Act, 1939

63. Dispute with tenant whether land is sit or khudkasht

. - When land claimed by a tenant as his holding or as being under his cultivation is also claimed by the land-holder as being held by him as his sir or khudkasht either the land-holder or the tenant may sue for a declaration of his status.