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 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(19) in The United Provinces Tenancy Act, 1939 (19)"revenue" means land revenue and includes revenue assessed only for the purposes of calculating the local rate payable under the United Provinces Local Rates Act, 1914.
