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State of Uttar Pradesh - Section

Section 132 in U.P. Revenue Code (Amendment) Act, 2016

132. Amendment of Section 177.

- In Section 177 of the said Code, in Hindi version, -
(a)for the words ^^dqdhZ vkSj fcdzh dh olwyh the words ^^dqdhZ vkSj fcdzh djds olwyh shall be substituted;
(b)in the proviso, for the words and punctuation marks ^^fdlh d`'kd dh mlls ,dne layXu edku] vU; Hkou mldh lkexzh ,oa LFky lfgr vkSj Hkwfe] tks mlds }kjk v/;kflr gks the words and punctuation marks ^^fdlh d`'kd dk edku ;k vU; Hkou mldh lkexzh ,oa LFky lfgr vkSj mlls ,dne layXu Hkwfe] tks mlds }kjk v/;kflr gks] shall be substituted.