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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(b) in U.P. Revenue Code (Amendment) Act, 2016

(b)in sub-section (3), -
(i)In Hindi version, in clause (a), for the words and punctuation mark ^^tc rd fd mlus ,slk in /kkj.k fd;k gks tks vk;qDr ds in ls fuEu Js.kh dk u gks the words and punctuation mark ^^tc rd fd mlus vk;qDr ds in ls vU;wu Js.kh dk in /kkj.k u fd;k gksshall be substituted;
(ii)in clause (b), for the words 'unless he has been a revenue officer' the words 'unless he has held an office not below the rank of a Collector' shall be substituted;