Section 68 in U.P. Revenue Code (Amendment) Act, 2016
68. Amendment of Section 89.
- In Section 89 of the said Code -(a)for sub-section (2), the following sub-section shall be substituted, namely -"(2) Subject to the provisions of sub-section (3), no person shall have the right to acquire by purchase or gift any holding or part thereof from a bhumidhar with transferable rights, where the transferee shall, as a result of such acquisition, become entitled to land which together with land, if any, held by such transferee and where the transferee is a natural person, also together with land, if any, held by his family shall exceed 5.0586 hectares in Uttar Pradesh.".(b)in Hindi version, in sub-section (3), for the words ^^vU; fuxe] f'k{k.k laLFkk the words ^^vU; fuxe ;k f'k{k.k laLFkk shall be substituted.
