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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(a) in U.P. Revenue Code (Amendment) Act, 2016

(a)in Hindi version, -
(i)for the words ^^fdlh xzke lHkk ls izkIr Hkwfe /kkj.k djus okyk dksbZ Hkwfe/kj ;k vlkeh the words ^^dksbZ Hkwfe/kj ;k xkze iapk;r ls izkIr Hkwfe /kkj.k djus okyk dksbZ vlkeh shall be substituted;
(ii)in clause (e), for the words and punctuation marks ^^;k vius ifr ds lEcfU/k;ksa dh dzwjrk ds dkj.k i`Fkd ls jg jgh gks ;k mldk ifr oxZ d] [k] oxZ N ;k oxZ t dk gks] the words and punctuation marks ^^;k vius ifr ;k vius ifr ds lEcfU/k;ksa dh dzwjrk ds dkj.k i`Fkd~ jg jgh gks ;k mldk ifr oxZ d] oxZ [k ] oxZ N ;k oxZ t dk gks shall be substituted;