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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100(b) in U.P. Revenue Code (Amendment) Act, 2016

(b)in Hindi version, in sub-section (1), -
(i)for the words and figures ^^fdlh O;fDr dks vladze.kh; vf/kdkj okys Hkwfe/kj ds :i esa ;k /kkjk 125 ds v/khu vlkeh ds :i esa the words and figures ^^/kkjk 125 ds v/khu fdlh O;fDr dks vladze.kh; vf/kdkj okys Hkwfe/kj ds :i esa ;k vlkeh ds :i esa shall be substituted;
(ii)in clause (a), for the words ^^lfdz; lsok esa jgrs gq, 'k=q dh dk;Zokgh ls e`R;q gqbZ gks] fo/kok] iq=] vfoofgr iqf=;k the words ^^lfdz; lsok esa jgrs gq, e`R;q gqbZ gks] fo/kok] iq=] vfookfgr iqf=;k shall be substituted;
(iii)in clause (b), for the words ^^lfdz; lsok esa jgrs gq, 'k=q dh dk;Zokgh esa iw.kZr;k fodykax gks x;k gks the words ^^lfdz; lsok esa jgrs gq, iw.kZr;k fodykax gks x;k gks shall be substituted;
(iv)in clause (h), for the words and figures ^^la;qDr izkUr iapk;r jkt vf/kfu;e] 1947 the words and figures ^^mRrj izns'k iapk;r jkt vf/kfu;e] 1947 1947 dh vf/kfu;e la[;k 26 shall be substituted.