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 143] [Entire Act] State of Uttar Pradesh - Subsection Section 143(4) in The United Provinces Tenancy Act, 1939 (4)If either party fails to attend, or refuses to appoint an assessor, such officer shall nominate an assessor on his behalf.
