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(4) in U.P. Revenue Code Rules, 2016 (4)If the balance amount is not deposited within the period specified in sub-rule (3) a fresh auction shall be held and the deposit of 25 per cent shall stand forfeited to the State Government.
