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 202] [Entire Act] State of Uttar Pradesh - Subsection Section 202(h) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (h)that there is an unsatisfied decree of arrears of rent outstanding against him and such decree can be executed by ejectment.
