Section 27 in U.P. Revenue Code (Amendment) Act, 2016
27. Amendment of Section 35.
- In Section 35 of the said Code -(a)in sub-section (1), -(i)clause (b) shall be omitted;(ii)for clause (c), the following clause shall be substituted, namely -"(c) if the case is disputed, he shall decide the dispute and direct, if necessary, the record of rights (khatauni) to be amended accordingly."(b)for sub-section (2), the following sub-section shall be substituted, namely -"(2) Any person aggrieved by an order of the Tahsildar under sub-section (1) may prefer an appeal to the Sub-Divisional Officer within a period of thirty days from the date of such order.".
