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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(6) in The United Provinces Tenancy Act, 1939

(6)Nothing in this section shall have the effect of limiting the right of the land-holder to have the rent of any holding enhanced under the provisions of Chapter VI of this Act, or to set aside any sub-lease voidable under the provisions of sub-section (2) of Section 44.