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 288] [Entire Act] State of Uttar Pradesh - Subsection Section 288(2) in The United Provinces Tenancy Act, 1939 (2)The Revenue Court after reframing the issue, if necessary, shall decide such issue only, and return the record together with its finding thereon to the civil Court which submitted it.
