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 105] [Entire Act] State of Uttar Pradesh - Subsection Section 105(5) in U.P. Revenue Code Rules, 2016 (5)If the balance amount is deposited within the specified period, the highest bidder shall be permitted to cultivate the land for the period ending 30th June following. A fresh auction may likewise be held for the succeeding agricultural year.
