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(6) in U.P. Revenue Code Rules, 2016 (6)During the currency of the lease, the lessee shall also be bound to pay the amount of land revenue in respect of the land let out to him in addition to auction consideration.