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 45] [Entire Act] State of Uttar Pradesh - Subsection Section 45(b) in The United Provinces Tenancy Act, 1939 (b)in land, which has been sold in execution of a decree for arrears of rent, or from which he has been ejected in execution Of a decree or order of a Court;
