Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(c) in U.P. Revenue Code (Amendment) Act, 2016 (c)in sub-section (6), the words "Only the original Kisan Bahi and not a duplicate shall be produced by a tenure holder to such institution for the purpose" shall be omitted;
