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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(ii) in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952 (ii)that he has committed an act detrimental to the land in the holding or inconsistent with the purpose for which it was let, or
