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 145] [Entire Act] State of Uttar Pradesh - Subsection Section 145(c) in The United Provinces Tenancy Act, 1939 (c)in other cases, in instalments proportionate to the land revenue instalments payable one month before the dates, appointed for the payment of such instalments.
