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 53] [Entire Act] State of Uttar Pradesh - Subsection Section 53(5) in The United Provinces Tenancy Act, 1939 (5)A land-holder, who is not a party to the exchange may file an objection, and the Court shall consider such objection before passing orders on the application.
