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

State of Uttar Pradesh - Subsection

Section 3(15) in The United Provinces Tenancy Act, 1939

(15)"permanent lessee" means a person in Oudh who holds under heritable non-transferable lease and who is entered in the register maintained under the provisions of clause (b) or clause (c) of Section 32 of the United Provinces Land Revenue Act, 1901;