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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(b) in U.P. Revenue Code (Amendment) Act, 2016 (b)the provision appearing before explanation shall be re-numbered as sub-section (1) and in the explanation the words "or an exchange of holdings or parts thereof" shall be omitted;
