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

State of Uttar Pradesh - Subsection

Section 3(12) in The United Provinces Tenancy Act, 1939

(12)"landlord" means the proprietor of a mahal, or of a share, or specific plot, therein. In Agra it included a sub-proprietor, in Oudh, except as otherwise provided in this Act, it does not include an under-proprietor;