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 112] [Entire Act] State of Uttar Pradesh - Subsection Section 112(3) in The United Provinces Tenancy Act, 1939 (3)On receipt of the proposals and records submitted by the Rent-rate Officer under sub-section (2), the Board may direct further inquiry into any of the matters contained therein.
