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 293] [Entire Act] State of Uttar Pradesh - Subsection Section 293(h) in The United Provinces Tenancy Act, 1939 (h)for the guidance of officers in executing a decree for arrears of rent by sale or lease of the interest of tenant in a holding or part of a holding;
