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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

State of Uttar Pradesh - Subsection

Section 192(2)(a) in The United Provinces Tenancy Act, 1939

(a)is held under a grant made in perpetuity and in consideration of the loss or surrender of a right previously vested in the grantee, or