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State of Uttar Pradesh - Section

Section 57 in U.P. Revenue Code (Amendment) Act, 2016

57. Amendment of Section 71.

- In Section 71 of the said Code -
(a)in Hindi version, in clause (a), for the words ^^{kek ;kpuk ds fcuk the words ^^izfrgsrq ds fcuk shall be substituted;
(b)in clause (c), for the punctuation mark "." the punctuation mark ":" shall be substituted and thereafter the following proviso shall be inserted, namely -
"Provided that reasonable opportunity of hearing shall be given to the Bhumi Prabandhak Samiti before issuing any direction under this section.".
(c)in Hindi version, at the end of Section 71 for the words ^^tSlk fd fofgr fd;k tk; the words ^^ftUgsa fd fofufnZ'V fd;k tk;A shall be substituted.