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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1)(e) in U.P. Revenue Code, 2006

(e)that the asami was in arrears of rent for a period of more than one year and has failed to pay the same to the land holder within a period of thirty days despite service of a notice of demand;