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

State of Uttar Pradesh - Subsection

Section 3(d) in The U.P. Debt Redemption Act, 1940

(d)a joint proprietor or a joint tenant shall be deemed to be the proprietor of tenant of so much of the joint property or joint tenancy, not being the property or tenancy, as the case may be, of a joint Hindu family, as appertains to his share;