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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(4) in The United Provinces Tenancy Act, 1939

(4)If the effect of an improvement made by a land-holder is to imp the productive powers of any land held by arty tenant from such land-hold such tenant shall in addition to any compensation which may be awarded him under sub-section (3), be entitled to such abatement of his rent as Court considers just.