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 1] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(16) in The United Provinces Tenancy Act, 1939 (16)"recorded" means recorded in a register maintained under the provisions of Section 32 of the United Provinces Land Revenue Act, 1901;
