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 212] [Entire Act] State of Uttar Pradesh - Subsection Section 212(2) in The United Provinces Tenancy Act, 1939 (2)A thekedar shall not, without the written consent of the lessor, make or grant permission for the making of any improvement.
