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 114] [Entire Act] State of Uttar Pradesh - Subsection Section 114(d) in The United Provinces Tenancy Act, 1939 (d)that the rent is liable to a bailment on some ground specified in a lease, agreement or decree under which he holds.
