Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81] [Entire Act] State of Uttar Pradesh - Subsection Section 81(c) in U.P. Revenue Code (Amendment) Act, 2016 (c)in Hindi version, in sub-section (2), for the words and punctuation marks ^^,slh Hkwfe vkSj lEifRr dk dCtk ysuk fof/klEer gksxk vkSj og fdlh ,sls O;fDr dks] ftldk ml ij v/;klu gks] csn[ky gksus okyh ,slh Hkwfe ;k lEifRr ds dCts dk funs'k ns ldrk gS the words and punctuation marks ^^dysDVj ds fy;s ,slh Hkwfe ;k lEifRr dk dCtk ysuk vkSj ,sls O;fDr dks ftldk ,slh Hkwfe ;k lEifRr ij v/;klu gks] dks mlls csn[ky djus dk funs'k nsuk fof/klEer gksxk shall be substituted.
