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 236] [Entire Act] State of Uttar Pradesh - Subsection Section 236(e) in The United Provinces Tenancy Act, 1939 (e)without reasonable cause, credits a payment made towards rent or sayar otherwise than to rent or sayar or otherwise than in accordance with the provisions of Section 130;
