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 169] [Entire Act] State of Uttar Pradesh - Subsection Section 169(4) in The United Provinces Tenancy Act, 1939 (4)The tahsildar may from time to time, for reasons to be recorded, extend the time for payment, provided that the total period allowed for payment shall not exceed six months.
