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State of Uttar Pradesh - Section

Section 133 in U.P. Revenue Code (Amendment) Act, 2016

133. Amendment of Section 178.

- In Section 178 of the said Code, in Hindi version, -
(a)in sub-section (1), in clause (c), for the words ^^nLrkostksa dk the words ^^nLrkostksa dk fu'iknu shall be substituted;
(b)in sub-section (6), for the words ^^fjlhoj dysDVj the words and punctuation mark fjlhoj] dysDVj and for the word ^^lesa the word les shall be substituted;
(c)in sub-section (7), for the words and punctuation marks ^^tku cwdj O;frdze voKk] fdlh lEifRr ds lEcU/k esa xEHkhj yksi] ;k nqfoZfu;ksx ds vk/kkj ij the words and punctuation marks ^^tku cwdj O;frdze] voKk] vopkj] xEHkhj yksi ;k fdlh lEifRr ds nqfoZfu;ksx ds vk/kkj ij shall be substituted;
(d)in sub-section (8), for the words ^^dysDVj dks fjlhoj dh lquokbZ dk volj nsus ds i'pkr~ ;k vko/kkj.k djus fd the words ^^dysDVj dks fjlhoj dks lquokbZ dk volj nsus ds i'pkr~ ;g vo/kkj.k djdus dh] shall be substituted.