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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2) in The United Provinces Tenancy Act, 1939

(2)In a suit under sub-section (1), the rent decreed shall be the rent payable in the year previous to the year of admission, permission, or accrual of hereditary rights, as the case may be, or if no rent was payable in such year, the rent shall be fixed in accordance with the provisions of this Chapter.