Section 126 in U.P. Revenue Code (Amendment) Act, 2016
126. Amendment of Section 171.
- In Section 171 of the said Code -(a)in Hindi version, in sub-section (1), the words ^^,d ckj esa** shall be omitted;(b)in sub-section (2), for clause (a), the following clause shall be substituted, namely -"(a) is a woman or a minor, or a senior citizen of 65 years or more, or a person as referred to in Section 95(1)(a);".(c)in Hindi version, in sub-section (3), for the words ^^ds fo:) the words esa fu:) and for the words ^^ck/; ugh djsxk the words ck/; djsxk shall be substituted;(d)after sub-section (4), the following sub-section shall be inserted, namely -"(5) Notwithstanding anything contained in sub-section (1), no defaulter shall be arrested, unless the amount sought to be recovered exceeds fifty thousand rupees.".
