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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(6)No quorum shall be necessary for an adjourned meeting, but the date, time and venue thereof, shall be notified at the time of adjournment. A fresh notice of the adjourned meeting shall also be given to all the members, in the manner hereinbefore prescribed.