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 77] [Entire Act] State of Uttar Pradesh - Subsection Section 77(5) in U.P. Revenue Code Rules, 2016 (5)If a written request signed by at least one-third members of the Samiti is received by the Chairman, he shall be bound to call the meeting of the Samiti within ten days from the date of receipt of such request.
