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 1] [Entire Act] State of Uttar Pradesh - Section Section 92 in The United Provinces Tenancy Act, 1939 92. Initial rent of tenant . - A tenant on being admitted to the occupation of land is liable to pay such rent as may be agreed upon between him and his land-holder.
