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 215] [Entire Act] State of Uttar Pradesh - Subsection Section 215(2) in The United Provinces Tenancy Act, 1939 (2)When a lessor desires to eject a thekedar on any other ground specified in sub-section (1) of Section 214, he shall proceed by suit.
