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 71] [Entire Act] State of Uttar Pradesh - Subsection Section 71(3) in The United Provinces Tenancy Act, 1939 (3)A land-holder making an improvement on, or affecting the holding of any tenant, shall be liable to compensate the tenant for any loss which he may cause to the tenant when making it.
