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 129] [Entire Act] State of Uttar Pradesh - Subsection Section 129(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual (2)Post will be temporary, which will be liable to be terminated on the notice of one month by the Collector.
