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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(5) in The United Provinces Tenancy Act, 1939

(5)If, in accordance with the provisions of sub-section (3), the Assistant Collector orders that a tenant be the hereditary tenant of a part only of his holding, he shall divide off such portion and shall determine the rent of such portion and of the remainder.