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 141] [Entire Act] State of Uttar Pradesh - Subsection Section 141(3) in The United Provinces Tenancy Act, 1939 (3)In either case the tenant shall be entitled to cut/harvest the produce in due course of husbandry without any interference on the part of the land-holder.
