Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 118 in U.P. Revenue Code (Amendment) Act, 2016

118. Amendment of Section 153.

- In Section 153 of the said Code, in Hindi version, -
(a)in sub-section (1), for the words and punctuation mark ^^fd;k tk jgk gksA HkwjktLo fu/kkZfjr fd;k tk,xk the words and punctuation mark ^^fd;k tk jgk gks] HkwjktLo fu/kkZfjr fd;k tk,xk shall be substituted;
(b)in sub-section (4), in clause (a), for the words ^^Hkou }kjk dCts dh Hkwfe the words ^^Hkou }kjk vkPNkfnr Hkwfe shall be substituted.