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 217] [Entire Act] State of Uttar Pradesh - Subsection Section 217(2) in The United Provinces Tenancy Act, 1939 (2)The provisions of sub-sections (2), (3) and (4) of Section 183 and of Section 184 to 186 shall apply to a thekedar in the same way and to the same extent as they apply to a tenant.
