Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(5) in The United Provinces Tenancy Act, 1939

(5)When a Court allows remission under this section the State Government or any authority empowered by it in this behalf shall order consequential remissions of rent and revenue in accordance with the principles contained in the Sixth Schedule :Provided that nothing in this sub-section shall affect tracts assessed to revenue for periods of five or eight years.