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 189 in The United Provinces Tenancy Act, 1939

189. Meaning of grant of land at a favourable rate

. - A grant of land at a favourable rate of rent means in Oudh a grant of land at a rent less than the aggregate of the revenue local rates payable thereon and in Agra a similar grant made after the commencement of this Act.