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 214] [Entire Act] State of Uttar Pradesh - Subsection Section 214(2) in The United Provinces Tenancy Act, 1939 (2)Notwithstanding anything in clauses (b) and (c) of sub-section (1), no thekedar shall be ejected for non-payment of rent otherwise than in accordance with clause (a) of that sub-section.
