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 16(2)] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(2)(i) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949 (i)the procedure to be followed in the proceedings relating to cancellation of the declaration under Section 12;