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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(5) in U.P. Revenue Code Rules, 2016 (5)In the administrative meetings, ordinarily the administrative members shall be invited but the Chairman may, if he deems it necessary, invite all or any of the judicial members.
