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State of Uttar Pradesh - Section

Section 32 in U.P. Revenue Code (Amendment) Act, 2016

32. Amendment of Section 41.

- In Section 41 of the said Code -
(a)in Hindi version, in sub-section (3), for the words ^^lg[kkrsnkjksa dks nh tk;A the words ^^lg[kkrsnkjksa dks nh tk; tks blds fy;s vkosnu djsaA shall be substituted;
(b)in Hindi version, for sub-section (4), the following section shall be substituted, namely -
^^4 [kkrsnkj fdlku ogh ds fy, ,slk ewY; ,slh jhfr ls Hkqxrku djus dk mRrjnk;h gksxk] tSlh fofgr dh tk;A**.
(c)in sub-section (6), the words "Only the original Kisan Bahi and not a duplicate shall be produced by a tenure holder to such institution for the purpose" shall be omitted;
(d)in Hindi version, in sub-section (7), for the words ^^fdlh vU; jhfr pkgs tks Hkh gks] vUrfjr fd;k gS the words ^^fdlh vU; jhfr pkgs tks Hkh gks ls] vUrfjr fd;k gS shall be substituted.