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 78] [Entire Act] State of Uttar Pradesh - Subsection Section 78(2) in U.P. Revenue Code Rules, 2016 (2)The quorum of a meeting of the Samiti shall be fifty percent of its total membership, but no quorum shall be necessary for an adjourned meeting, for which fresh notices to the members shall be necessary.
