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 78] [Entire Act] State of Uttar Pradesh - Subsection Section 78(5) in U.P. Revenue Code Rules, 2016 (5)No decision regarding lease or other transfer of any property shall be taken up in any meeting, unless it is included in the agenda of such meeting.
