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State of Uttar Pradesh - Section

Section 51 in U.P. Revenue Code (Amendment) Act, 2016

51. Amendment of Section 65.

- In Section 65 of the said Code, in Hindi version, -
(a)in sub-section (2), for the words ^^[kkyh djk;s tkus ds i'pkr the words csn[ky djk;s tkus ds i'pkr and in the proviso, for the words ^^nks'kh dks the words vfHk;qDr dks shall be substituted;
(b)in sub-section (3), -
(i)for the words and figure ^^tgka mDr mi/kkjk 2 the words and figure tgka mi/kkjk and for the words ^^'kiFki= ;k vU;Fkk }kjk the words 'kiFki= }kjkk ;k vU;Fkk shall be substituted;
(ii)in clause (a) and clause (b), for the words ^^nks'kh O;fDr the word ^^vfHk;qDr shall be substituted;
(c)in sub-section (4) and sub-section (5), for the words ^^nks'kh O;fDr the word ^^vfHk;qDr shall be substituted;
(d)in sub-section (7), for the words ^^ijxuk eftLV~sV the words ^^mi ftyk eftLV~sV shall be substituted.