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 3] [Entire Act] State of Uttar Pradesh - Section Section 32 in The United Provinces Tenancy Act, 1939 32. Interest of permanent tenure-holder, and fixed rate tenants . - The interest of a permanent tenure-holder and of a fixed-rate tenant is both heritable and transferable.
