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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(6) in U.P. Revenue Code Rules, 2016 (6)The Chairman may assign one or more divisions to a member of the Board for a period of one year for the purposes of administrative inspection and monitoring the judicial and other works of the Revenue Officers and Revenue Courts.
