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 142] [Entire Act] State of Uttar Pradesh - Subsection Section 142(2) in The United Provinces Tenancy Act, 1939 (2)With die application the applicant shall deposit such fee as may be prescribed by tire State Government in rules made in this behalf.
