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State of Uttar Pradesh - Section

Section 8 in The United Provinces Tenancy Act, 1939

8. Definition of sir right

. - "Sir right" means the right conferred on sir holders by this Act and by the United Provinces Land Revenue Act, 1901, and includes the right to exclusive possession of the sir against co-sharers of the sir holder in the proprietary right, subject to a liability to account for profits.