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 71] [Entire Act] State of Uttar Pradesh - Subsection Section 71(2) in The United Provinces Tenancy Act, 1939 (2)If the tenant omits or refuses to grant such written consent, the land-holder may apply to the Assistant Collector incharge of the sub-division for permission to make the improvement.
