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[Cites 0, Cited by 0] [Section 251(3)] [Section 251] [Entire Act]

State of Uttar Pradesh - Subsection

Section 251(3)(e) in The United Provinces Tenancy Act, 1939

(e)a person who is a proprietor or an under-proprietor in the village; may in the above order of priority, within fifteen days of the date of sale, claim to take such interest at the highest bid :