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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(11) in The United Provinces Tenancy Act, 1939

(11)"landholder" means the person to whom rent is or, but for a contract, express or implied, would be payable, but except in Chapter VII and Chapter XIII does not include an assignee of rent or a person who has lost the pro: dietary or other interest by virtue of which rent became payable to him;