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 136] [Entire Act] State of Uttar Pradesh - Subsection Section 136(3) in U.P. Revenue Code Rules, 2016 (3)When the whole or part of a holding mentioned in sub-rule (1) is leased, relief shall be given to the asami in accordance with the principle mentioned in the said sub-rule.
