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 289] [Entire Act] State of Uttar Pradesh - Subsection Section 289(5) in The United Provinces Tenancy Act, 1939 (5)The order of the High Court shall be final and binding on all Courts, subordinate to it or to the Board.
