Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Uttar Pradesh - Section Section 186 in The United Provinces Tenancy Act, 1939 186. Reinstatement of tenant . - The provision of Section 181 shall apply mutatis mutandis to the execution of decree for the reinstatement of a tenant in his holding.
