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(b) in The United Provinces Tenancy Act, 1939 (b)in the absence of any such agreement, if the instalments and dates have been determined and recorded by a Settlement Officer, the instalments and dates so determined and recorded;
