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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(24) in The United Provinces Tenancy Act, 1939

(24)"thekedar" means a farmer or other lessee of the rights in land of a proprietor, an under-proprietor or permanent lessee or mortgagee in possession and, in particular, of the right to receive rents or profits, but does not include an under proprietor or a permanent lessee;