Section 169(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)Every will made under provisions of sub-section (1) shall, notwithstanding anything contained in any law, custom or usage, [be in writing, attested by two persons and registered.] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 01.01.2007).] Amendment[In Section 169 of the Principal Act, in sub-section (3), for the words "be in writing and attested by two persons' the words "be in writing, attested by two persons and registered" shall be substituted.] [Vide Uttaranchal Act No. 25 of 2005.]
