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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(b) in The U.P. Government Estates Thekedari Abolition Act, 1958

(b)holding under any fresh term under or in accordance with the lease, R.P. shall be equal to the remainder of the full years of such term subject, however, to a maximum of five.