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 105] [Entire Act] State of Uttar Pradesh - Subsection Section 105(2) in U.P. Revenue Code Rules, 2016 (2)The notice containing the date, place and particulars of the land sought to be let shall be affixed on the notice board of the Tahsil and shall also be announced by beat of drum in the village where such land is situate.
