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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(6) in U.P. Revenue Code (Amendment) Act, 2016

(6)Notwithstanding anything contained in other provisions of this Code, the Revenue Inspector may correct any undisputed error or omission in the record of rights (khatauni) or khasra in such manner and after making such inquiry, as may be prescribed.".
(b)in Hindi version, in the explanation, for the words ^^yksi dks lq/kkj the words ^^yksi dk lq/kkj shall be substituted.