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 58(3)] [Section 58] [Entire Act] State of Uttar Pradesh - Subsection Section 58(3)(b) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961 (b)the lessee shall be entitled to utilize the land only for cultivation or for other purposes connected with agriculture;