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 117] [Entire Act] State of Uttar Pradesh - Subsection Section 117(5) in U.P. Revenue Code Rules, 2016 (5)Every order of the Collector under section 122(4) shall be pasted on the notice Board of the concerned Tahsil and also of the Bhumi Prabandhak Samiti.