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 18F] [Entire Act] State of Uttar Pradesh - Subsection Section 18F(b) in The Subsidiary Rules (b)arrangements cannot be made to lease the house to a suitable tenant during the absence of the permanent incumbent.
