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 1] [Section 39] [Entire Act] State of Uttar Pradesh - Subsection Section 39(2) in The United Provinces Tenancy Act, 1939 (2)No tenant of sir and no sub-tenant shall sub-let the whole or any part of his holding.
