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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

(3)If the Assistant Collector finds that the applicant is otherwise entitled to the declaration but (he amount deposited is less ten times the, 1[rent payable by him in respect of his share in (he holding), he shall infrom (he applicant (hat he may deposit the balance within the time allowed.