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, 2006 (3)The rent fixed under sub-section (2) shall be payable by the asami with effect from the date when he occupied the land as such asami.
