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 193] [Entire Act] State of Uttar Pradesh - Subsection Section 193(12) in U.P. Revenue Code Rules, 2016 (12)Votes shall be cast in person and no votes shall be received by the proxy. Every member shall have one vote: Provided that the Chairman shall not have a right of vote.
