Section 72 in U.P. Revenue Code (Amendment) Act, 2016
72. Amendment of Section 95.
- In Section 95 of the said Code, in sub-section (1), -(a)in Hindi version, -(i)for the words ^^fdlh xzke lHkk ls izkIr Hkwfe /kkj.k djus okyk dksbZ Hkwfe/kj ;k vlkeh the words ^^dksbZ Hkwfe/kj ;k xkze iapk;r ls izkIr Hkwfe /kkj.k djus okyk dksbZ vlkeh shall be substituted;(ii)in clause (e), for the words and punctuation marks ^^;k vius ifr ds lEcfU/k;ksa dh dzwjrk ds dkj.k i`Fkd ls jg jgh gks ;k mldk ifr oxZ d] [k] oxZ N ;k oxZ t dk gks] the words and punctuation marks ^^;k vius ifr ;k vius ifr ds lEcfU/k;ksa dh dzwjrk ds dkj.k i`Fkd~ jg jgh gks ;k mldk ifr oxZ d] oxZ [k ] oxZ N ;k oxZ t dk gks shall be substituted;(b)in clause (g), for the words and figure "a person below 25 years in age" the words "a person below 35 years in age" shall be substituted;(c)in Hindi version, for clause (h), the following clause shall be substituted, namely - ^^t Hkkjr ljdkj dh Fky lsuk] ukSlsuk dk ok;q lsuk lEcU/kh lsok esa lsokjr dksbZ O;fDr ;k mlds lkFk jg jgh mldh iRuh ;k mlds lkFk jg jgk mldk ifr]**.(d)for clause (i), the following clause shall be substituted, namely -"(i) any other person who is unable to cultivate his holding for the reasons prescribed;"
