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State of Uttar Pradesh - Section

Section 89 in U.P. Revenue Code (Amendment) Act, 2016

89. Amendment of Section 114.

- In Section 114 of the said Code -
(a)in clause (a), clause (c) and clause (d), for the words "bhumidhar or asami" the words "bhumidhar, asami or government lessee" shall be substituted;
(b)in Hindi version, -
(i)in clause (b), for the word ^^ik; the word ^^ik;s shall be substituted;
(ii)in clause (c), for the word and punctuation mark ^^tk,xkA the word and punctuation mark ^^tk,xk] shall be substituted.
(c)for the explanation, the following explanation shall be substituted, namely - "Explanation. - In this section, the expression 'murder' means any offence punishable under Section 302, Section 304, Section 304-B, Section 305 or Section 306 of the Indian Penal Code.".