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 211] [Entire Act] State of Uttar Pradesh - Subsection Section 211(2) in The United Provinces Tenancy Act, 1939 (2)The rights mentioned in clauses (a) and (b) of sub-section (1) may be exercised by the thekedar only if they are conferred expressly by the terms of the theka.
