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 183] [Entire Act] State of Uttar Pradesh - Subsection Section 183(2) in The United Provinces Tenancy Act, 1939 (2)If the decree is for possession, no compensation for an improvement shall be awarded.
