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 286] [Entire Act] State of Uttar Pradesh - Subsection Section 286(3) in The United Provinces Tenancy Act, 1939 (3)The revenue Court shall then proceed to decide the suit, accepting the finding of the civil Court on the issue referred to it.
