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(3) in U.P. Revenue Code Rules, 2016 (3)The tenure-holder shall be entitled to a receipt in R.C. form-35 for every such payment.
