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[Cites 0, Cited by 0] [Section 251(3)] [Section 251] [Entire Act]

State of Uttar Pradesh - Subsection

Section 251(3)(b) in The United Provinces Tenancy Act, 1939

(b)an agricultural or other labourer or a servant of the village community who permanently resides in the village and does not belong to any of the classes mentioned in clause (c) to (e); or