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 39] [Entire Act] State of Uttar Pradesh - Subsection Section 39(3) in Uttar Pradesh Rural Housing Board Act, 1983 (3)If the applicant is dissatisfied with the decision of the Board under sub-section (2), he may prefer an appeal to the Tribunal in such manner as may be prescribed.
