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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Uttar Pradesh - Subsection

Section 247(2) in The United Provinces Tenancy Act, 1939

(2)If the question is determined in favour of the under-proprietor or the tenant, the suit shall be decided in his favour and he shall not be made a party to any subsequent suit between the land-holder and the third person for the recovery of the amount so paid or for the determination of the proprietary right in the holding.