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(6) in U.P. Revenue Code Rules, 2016 (6)The Chairman may, with the concurrence of the Members, co-opt any other person for a particular meeting in advisory capacity without any right to vote.
