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 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(2) in The U.P. Bhoodan Yagna Rules, 1953 (2)The Committee shall ordinarily meet once every month for the transaction of its business at such place as may be fixed by it. Ten days notice shall be necessary for holding the meeting.
