(2)If tire change or alteration referred to in sub-section (1) is likely to effect any change in the strength of Lekhpals, previous sanction of the State Government shall be obtained for the purpose.] [Substituted by U.P. Act No. 37 of 1958.]But no such arrangement or alteration shall be final unless and until it has been sanctioned by the [State Government.] [Substituted by A.O. 1950.]
