Section 127 in U.P. Revenue Code (Amendment) Act, 2016
127. Amendment of Section 172.
- In Section 172 of the said Code, in Hindi version, -(a)in sub-section (2), for clause (c), the following clause shall be substituted, namely -^^x /kkfeZd mikluk ds mi;ksx ds fy, vuU; :i ls vyx j[kh x;h oLrq,aA**(b)in sub-section (3), for the words ^^vf/kdkjh dh ,slh izfrHkwfr the words ^^vf/kdkjh dks ,slh izfrHkwfr shall be substituted;(c)in sub-section (4), for the words and punctuation marks ^^tc dh visf{kr gks mls izLrqr djsxkA lqiqnZnkj mldh vfHkj{kk esa nh x;h lEifRr dh leLr {kfr ;k gkfu ds fy, nk;h gksxkA the words and punctuation marks ^^tc dgha visf{kr gks mls izLrqr djsxkA lqiqnZnkj mldh vfHkj{kk esa nh x;h lEifRr dh leLr {kfr ;k gkfu ;k vko';drk iM+us ij mls izLrqr djus esa foQyrk ds fy, nk;h gksxkA shall be substituted;(d)in sub-section (5), for the words ^^jhfr esa the words ^^jhfr ls shall be substituted.
