Section 102 in U.P. Revenue Code (Amendment) Act, 2016
102. Amendment of Section 128.
- In Section 128 of the said Code -(a)in Hindi version, in sub-section (1), for the words and punctuation marks ";-" the words and punctuation marks ^^dysDVj fdlh vkoaVu ds lEcU/k esa] fofgr jhfr ls] Lor% tkap dj ldrk gS vkSj fdlh O;fFkr O;fDr ds vkosnu ij tkap djsxk] vkSj ;fn mldk lek/kku gks tk; fd vkoaVu bl lafgrk ds v/khu cuk;s x;s fu;eksa ds micU/kksa ;k bl lafgrk }kjk fujflr vf/kfu;fefr;ksa esa ls fdlh ,d ds mYya?ku esa gS rks og] vkoaVu vkSj iV~Vk dh] ;fn dksbZ gks] the words and punctuation marks ^^dysDVj] fdlh vkoaVu ds lEcU/k esa] fofgr jhfr ls] Loizsj.kk ls tkap dj ldrk vkSj fdlh O;fFkr O;fDr ds vkosnu ij tkap djsxk vkSj ;fn mldk lek/kku gks tk; fd vkoaVu bl lafgrk ;k bl lafgrk }kjk fujflr fdUgha vf/kfu;fefr;ksa ;k mlds v/khu cuk;s x;s fu;eksa ds micU/kksa ds mYya?ku esa gS rks og] vkoaVu vkSj iV~Vk] ;fn dksbZ gks] dks fujLr dj ldrk gSA shall be substituted;(b)in sub-section (1), clause (a) and clause (b), shall be omitted;(c)after sub-section (1), the following sub-section shall be inserted, namely -"(1-A) Any application under sub-section (1) may be moved in the case of an allotment of land made before the commencement of this Code, within five years from the date of such commencement and in the case of an allotment of land made on or after the date of such commencement, within five years from the date of such allotment or lease.".(d)in Hindi version, in sub-section (2), -(i)for the words ^^fujflr fd;k tk, the words ^^fujLr fd;k tk, shall be substituted;(ii)in clause (a), for the words ^^,slh Hkwfe esa vkSj mlds fo|eku izR;sd o`{k the words ,slh Hkwfe esa vkSj ml ij fo|eku izR;sd o`{k and for the word and punctuation mark ^^tk;saxs the word and punctuation mark tk;saxs] shall be substituted;(e)in Hindi version, in sub-section (3), for the word ^^tk;xk the word ^^tk;sxk shall be substituted.
