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 64] [Entire Act] State of Uttar Pradesh - Subsection Section 64(b) in The United Provinces Tenancy Act, 1939 (b)that any party to the suit threatens or intends to remove or dispose of the said property, trees or crops, in order to defeat the ends of justice.
