Section 3(8)(f) in The United Provinces Tenancy Act, 1939

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(8)(f) in The United Provinces Tenancy Act, 1939

(f)the renewal or reconstruction of any of the foregoing works, or such alterations therein, or additions thereto, as are not of the nature of mere repairs.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 3(8)(f) in The United Provinces Tenancy Act, 1939