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 39] [Entire Act] State of Uttar Pradesh - Subsection Section 39(4) in Uttar Pradesh Rural Housing Board Act, 1983 (4)The Board shall pay the amount of compensation determined under sub-section (2) or sub-section (3), as the case may be, to the person found entitled thereto.
