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 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(2) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 (2)The Tribunal shall consist of a single member, appointed by the State Government, from amongst persons who are or have been Judges of a High Court.
