Section 2 in U.P. Revenue Code (Amendment) Act, 2016
2. General amendment in U.P. Act No. 8 of 2012.
- In the Uttar Pradesh Revenue Code, 2006, hereinafter referred to as the said Code -(a)for the words "Gram Sabha" wherever occurring including headings long title, preamble, marginal headings, schedules, except in Sections 4, 64, 68, 72 and 126, the words "Gram Panchayat" shall be substituted;(b)for the words "Gram Fund" wherever occurring, the words "Gaon Fund" shall be substituted;(c)in Hindi version, for the words ftyk or the word ftys or the word ^^ftyksa, whenever occurring, the word ftyk or ftys or ^^ftyksa shall respectively be substituted;(d)in Hindi version, for the word ^^xkao, wherever occurring, the word ^^xkao shall be substituted; and(e)in Hindi version, for the word ckdhnkj or the word cdk;knkj or the word ^^cdk;snkj wherever occurring the word ^^O;frdzeh** shall be substituted.
