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 46] [Entire Act] State of Uttar Pradesh - Subsection Section 46(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual (4)The owner of the house shall not be liable to pay to the tenure-holder or the State Government any future rent in respect of the site.
