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 139] [Entire Act] State of Uttar Pradesh - Subsection Section 139(1) in U.P. Revenue Code, 2006 (1)Where any person is in occupation of any land as an asami, without the rent being agreed upon, the asami or his landholder may apply to the Tahsildar for fixation of rent.
