Section 95(6)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 95(6)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(6)(c) in U.P. Revenue Code, 2006

(c)In case the private lease agreement is proposed to be terminated prematurely by the lessor, then the Lessee shall be entitled to remove such structures, machinery, etc. that were created or installed by the Lessee on the leased land. The Lessee would also be entitled to recover such damages and compensation from the lessor, as agreed upon and laid down in the private lease agreement,

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State of Uttar Pradesh - Subsection

Section 95(6)(c) in U.P. Revenue Code, 2006