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 222] [Entire Act] State of Uttar Pradesh - Subsection Section 222(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (5)The rejection of an application under sub-section (3) shall not preclude the applicant from filing a suit for recovery of arrears of rent.
