Section 30(7)(a) in The United Provinces Tenancy Act, 1939

[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(7)(a) in The United Provinces Tenancy Act, 1939

(a)if, at the time such khudkasht is let out, there are several co-sharers in such khudkasht and not all of them are in the service of the Government as aforesaid, unless the co-sharers who are not in such service, belong to one or more of tine following classes, namely, females, minors, lunatics, idiots or persons incapable of cultivation by reason of blindness or physical infirmity; and

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State of Uttar Pradesh - Subsection

Section 30(7)(a) in The United Provinces Tenancy Act, 1939