Section 101 in U.P. Revenue Code (Amendment) Act, 2016
101. Amendment of Section 127.
- In Section 127 of the said Code -(a)in Hindi version, in sub-section (1), for the words ^^,sls o`{k ;k lq/kkj dh Hkwfe lfgr lEc) O;fDr dks vkoafVr fd;k x;k lek tk;xk the word ^^,sls o`{k ;k lq/kkj Hkh ml Hkwfe ds lkFk lEc) O;fDr dks vkoafVr fd;k x;k lek tk,xkA shall be substituted;(b)at the end of sub-section (2), for the punctuation mark "." The punctuation mark ":" shall be substituted and thereafter the following proviso shall in inserted, namely -"Provided that if the allottee is a married man and his wife is alive, she shall be co-allottee of equal share in the land so allotted.".
