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 117] [Entire Act] State of Uttar Pradesh - Subsection Section 117(c) in The United Provinces Tenancy Act, 1939 (c)that the productive powers of the land held by the tenant have been increased by an improvement effected by or at the expense of the land-holder; or
