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 151] [Entire Act] State of Uttar Pradesh - Subsection Section 151(2) in The United Provinces Tenancy Act, 1939 (2)An order of the Collector under sub-section (1), giving or refusing sanction to remission of rent, shall not be questioned in any civil or revenue Court.
