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] [Entire Act] State of Uttar Pradesh - Section Section 149 in The United Provinces Tenancy Act, 1939 149. Suit against co-tenant . - A co-tenant, who has paid rent on account of another co-tenant or from whom such rent has been recovered may sue such co-tenant for the amount so paid.
