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] Union of India - Section Section 25 in The Oudh Laws Act, 1876 25. [ Right of occupancy in judgment- debtor' s sir- land.] Rep. by the Oudh Rent Act, 1886 , Amendment Act, 1901 (U. P. 4 of 1901 ).
