Section 53 in U.P. Revenue Code (Amendment) Act, 2016
53. Amendment of Section 67.
- In Section 67 of the said Code -(a)for the words "Sub-Divisional Officer" wherever occurring, the words "Assistant Collector" shall be substituted;(b)for sub-section (2), the following sub-section shall be substituted, namely -"(2) Where from the information received under sub-section (1) or otherwise, the Assistant Collector is satisfied that any property referred to in sub-section (1) has been damaged or misappropriated, or any person is in occupation of any land referred to in that sub-section in contravention of the provisions of this Code, he shall issue notice to the person concerned to show cause why compensation for damage, misappropriation or wrongful occupation not exceeding the amount specified in the notice be not recovered from him and why he should not be evicted from such land.".(c)in Hindi version, -(i)in sub-section (3), for the words ^^cdk;s ds :i esa dh tk ldrh gSA the words ^^cdk;s ds :i esa dh tk;A shall be substituted;(ii)in sub-section (5), for the words ^^vihy djsxk the words ^^vihy dj ldrk gS shall be substituted;(iii)in sub-section (6), for the words and punctuation mark ^^gksxk] vkSj the words and punctuation mark ^^gksxkA shall be substituted;
