Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 127] [Entire Act] State of Uttar Pradesh - Subsection Section 127(c) in U.P. Revenue Code (Amendment) Act, 2016 (c)in sub-section (4), for the words and punctuation marks ^^tc dh visf{kr gks mls izLrqr djsxkA lqiqnZnkj mldh vfHkj{kk esa nh x;h lEifRr dh leLr {kfr ;k gkfu ds fy, nk;h gksxkA the words and punctuation marks ^^tc dgha visf{kr gks mls izLrqr djsxkA lqiqnZnkj mldh vfHkj{kk esa nh x;h lEifRr dh leLr {kfr ;k gkfu ;k vko';drk iM+us ij mls izLrqr djus esa foQyrk ds fy, nk;h gksxkA shall be substituted;
