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State of Uttar Pradesh - Section

Section 34 in The United Provinces Tenancy Act, 1939

34. Succession under personal law in certain cases

. - When a permanent tenure-holder, a fixed rate tenant, an occupancy or an ex-proprietary tenant in Oudh or a tenant holding on special terms in Oudh, dies, the interest in his holding shall devolve in accordance with the personal law to which the deceased was subject.