Section 95(6)(b) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 95(6)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(6)(b) in U.P. Revenue Code, 2006

(b)In case of non-payment of consideration amount or annual lease, rent by the Lessee by the due date, or if any of the terms and conditions of the private lease are violated by him, the private lease by a bhumidhar agreement may be terminated by the lessor, prior to expiry of the lease period, after giving due notice to the Lessee in writing,

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State of Uttar Pradesh - Subsection

Section 95(6)(b) in U.P. Revenue Code, 2006