Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 201 in The United Provinces Tenancy Act, 1939

201. Procedure when district is under settlement

. - Suit under this Chapter shall, when the local area in which the land is situated is under settlement, be instituted in the Court of the Settlement Officer or Assistant Settlement Officer, who shall have powers to hear and dispose of cases under this Chapter.