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 132] [Entire Act] State of Uttar Pradesh - Subsection Section 132(b) in U.P. Revenue Code (Amendment) Act, 2016 (b)in the proviso, for the words and punctuation marks ^^fdlh d`'kd dh mlls ,dne layXu edku] vU; Hkou mldh lkexzh ,oa LFky lfgr vkSj Hkwfe] tks mlds }kjk v/;kflr gks the words and punctuation marks ^^fdlh d`'kd dk edku ;k vU; Hkou mldh lkexzh ,oa LFky lfgr vkSj mlls ,dne layXu Hkwfe] tks mlds }kjk v/;kflr gks] shall be substituted.
