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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

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

(4)Subject to provisions of this section and any other law for the time being in force, any agreement entered into between a land-holder and a tenant relating to a holding, including an agreement conferring transferable rights, shall be valid and enforceable.