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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The United Provinces Tenancy Act, 1939

(2)If, in the course of proceedings under Section 16, the Assistant Collector finds that the sir-holder is a person who might have applied under the provisions of Section 15, he shall stay such proceedings until the sir to which the provisions of Section 15 apply has been demarcated under the provisions of that section.