Section 40 in U.P. Revenue Code (Amendment) Act, 2016
40. Amendment of Section 52.
- In Section 52 of the said Code -(a)the existing provision of Section 52 shall be re-numbered as sub-section (1);(b)in Hindi version, in sub-section (1), as so re-numbered, for the words ^^gksxsa the words ^^gksaxs shall be substituted.(c)after sub-section (1), as so re-numbered, the following sub-section shall be inserted, namely -"(2) The provisions of this Chapter shall, mutatis mutandis, apply to record operation and survey operation of abadi or village abadi.".
