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 126] [Entire Act] State of Uttar Pradesh - Subsection Section 126(3) in The United Provinces Tenancy Act, 1939 (3)Nothing in this section shall apply to the rents payable by permanent tenure-holders or fixed-rate tenants.
