Section 84 in U.P. Revenue Code (Amendment) Act, 2016
84. Amendment of Section 109.
- In Section 109 of the said Code -(a)in Hindi version, for the words ^^fdlh iq:'k Hkwfe/kj] vlkeh ;k fdlh tksr esa ljdkjh iV~Vsnkj the words fdlh tksr esa iq:'k Hkwfe/kj] vlkeh ;k ljdkjh iV~Vsnkj and for the words ,slh L=h dh ,sls izkjEHk gksus ds iwoZ e`R;q gks tko] the words ,slh L=h dh ,sls izkjEHk gksus ds i'pkr~ e`R;q gks tk;] for the word ^^iquZfookg the words iqufoZokg and for the word gksrk the words gksxk shall be substituted;(b)after explanation, the following proviso shall be inserted, namely -"Provided that if any woman inheriting as a daughter, who has surviving heirs specified in clause (a) of Section 110 of this Code, dies, her interest in the holding shall devolve upon heirs specified in clause (a) of Section 110.".
