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 18H] [Entire Act] State of Uttar Pradesh - Subsection Section 18H(1) in The Subsidiary Rules (1)each residence will be held to be in occupation by him until such time as another such residence is occupied;
