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 193] [Entire Act] State of Uttar Pradesh - Subsection Section 193(a) in The United Provinces Tenancy Act, 1939 (a)the rent of a hereditary tenant shall be determined in accordance with the sanctioned rent-rates, applicable to hereditary tenants,
