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State of Uttar Pradesh - Section

Section 61 in U.P. Revenue Code (Amendment) Act, 2016

61. Amendment of Section 78.

- In Section 78 of the said Code -
(a)for clause (a), the following clause shall be substituted, namely -
"(a) subject to the provisions of clause (dd) of sub-section (1) of Section 76 of this Code, every person who was an asami immediately before the date of commencement of this Code;".
(b)in Hindi version, in clause (b), for the words ^^vlkeh ds :i esa dksbZ Hkwfe Lohdkj dh x;h gks the words ^^vlkeh Lohdkj fd;k x;k gks shall be substituted.