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 4] [Entire Act] State of Uttar Pradesh - Section Section 157 in The United Provinces Tenancy Act, 1939 157. Ejectment to be in accordance with the Act . - No tenant shall be ejected from his holding otherwise than in accordance with the provisions of this Act.
