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] [Entire Act] State of Uttar Pradesh - Section Section 228 in The United Provinces Tenancy Act, 1939 228. Suit by a superior proprietor for arrears of revenue or rent . - A superior proprietor may sue for arrears of revenue or rent due to him as such.
