Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 207 in The United Provinces Tenancy Act, 1939

207. Right of grove-holder to make improvement

. - A grove-holder may make any improvement which a hereditary tenant may make and the provisions of Section 65, Sections 68 to 70, Sections 72 to 97 shall apply to him as if he were a hereditary tenant.