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State of Uttar Pradesh - Section

Section 131 in U.P. Revenue Code (Amendment) Act, 2016

131. Amendment of Section 176.

- In Section 176 of the said Code - (a) in sub-section (1), -
(i)for the words "Sub-Divisional Officer" the word "Collector" shall be substituted;
(ii)in Hindi version, for the word ^^vo/kkfjr the word lekIr and for the words, figure and punctuation marks ^^,slh jhfr ls csp ldrk gS] tSlk fd /kkjk 200 ds vuqlkj fodz; vkxe leqfpr :i esa fofgr fd;s tk;sA the words figure and punctuation mark fofgr jhfr ls csap ldrk gS vkSj /kkjk 200 ds vuqlkj fodz; vkxe dk iz;ksx dj ldrk gSA shall be substituted.
(b)in sub-section (2), for the words "Sub-Divisional Officer" the word "Collector" and for the word "Collector" the words "Board of Revenue" shall be substituted.