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 200] [Entire Act] State of Uttar Pradesh - Subsection Section 200(f) in The United Provinces Tenancy Act, 1939 (f)when he surrenders his holding under the provisions of Section 82, which shall mutatis mutandis apply to him, as if he were a tenant.
