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(4) in The United Provinces Tenancy Act, 1939 (4)The finding of the Revenue Court on the issue referred to it shall, for the purposes of appeal, be deemed to be part of the finding of the civil Court.Conflict of Jurisdiction
