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 79] [Entire Act] State of Uttar Pradesh - Subsection Section 79(d) in The United Provinces Tenancy Act, 1939 (d)as to the right to the benefit of the improvement under Section 76, the Assistant Collector incharge of the sub-division shall, on the application of either party, decide the question.
