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 122] [Entire Act] State of Uttar Pradesh - Subsection Section 122(2) in The United Provinces Tenancy Act, 1939 (2)No decree shall be passed in any such suit affecting the interest of any person, unless the Court is satisfied that he has had an opportunity of being heard.
