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 108] [Entire Act] State of Uttar Pradesh - Subsection Section 108(2) in The United Provinces Tenancy Act, 1939 (2)Such suits may be instituted in his Court within such period as may be fixed by him with the sanction of the Board.Procedure in determining Rent-rates
