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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(e) in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952 (e)"Tenant" includes a maurusi tenant or ghair-maurusi tenant as recognised in the dastur-ul-amal of Jaunsar Bawar or a tenant holding land in lieu of service.
