Legal Document View

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
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(a) in U.P. Revenue Code (Amendment) Act, 2016

(a)in sub-section (1), -
(i)in Hindi version, for the word ^^fucZU/ku the word ^^fucU/ku shall be substituted;
(ii)in clause (a), for the words "one Standing Counsel (Revenue)" the words "one or more Standing Counsel (Revenue)" shall be substituted;
(iii)in clause (b), for the words "one Standing Counsel (Revenue)" the words "one or more Standing Counsel (Revenue)" shall be substituted;
(iv)in clause (c), for the words and punctuation marks "one Divisional Government Counsel (Revenue) for the divisional headquarters; and" the words and punctuation marks "one or more Divisional Government Counsel (Revenue) for the divisional headquarters; and" shall be substituted;
(v)in clause (d), for the words "one District Government Counsel (Revenue) for the district headquarters" the words "one District Government Counsel (Revenue) and one or more Additional District Government Counsel (Revenue) for the district headquarters" shall be substituted;