Section 43 in U.P. Revenue Code (Amendment) Act, 2016
43. Amendment of Section 55.
- In Section 55 of the said Code -(a)in Hindi version, in sub-section (1), for the words ^^fofu;eu vkSj fodkl the words ^^fodkl vkSj fofu;eu shall be substituted;(b)for sub-section (2), the following sub-section shall be substituted, namely -"(2) Every lessee of building or land, leased or deemed to have been leased out by the State Government under any of the enactments repealed by this Code, for the purposes connected with the working or extraction of any mine or mineral, and operating on the date of commencement of this Code, shall, subject to the terms and conditions of the lease aforesaid, continue to retain possession thereof on payment of such rent as was if force on the date of such commencement".
