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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(4) in The United Provinces Tenancy Act, 1939

(4)Every order settling or commuting rent under this section shall take effect from such date, nor preceding the beginning of the agricultural year next following the year in which the order was passed as the officer passing it may direct.