Section 29 in U.P. Revenue Code (Amendment) Act, 2016
29. Amendment of Section 38.
- In Section 38 of the said Code -(a)after sub-section (1) and before the Explanation, for sub-section (2), sub-section (3) and sub-section (4), the following sub-sections shall be substituted and inserted, namely -"(2) On receiving an application under sub-section (1) or on any error or omission otherwise coming to his knowledge, the Tahsildar shall make such inquiry as may appear to him to be necessary, and refer the case along with his report to the Collector in the case of map correction and to the Sub-Divisional Officer in matter of other correction.(3)The case shall be decided by the Collector or the Sub-Divisional Officer, as the case may be, after considering any objection filed and evidence produced before him or before the Tahsildar.(4)Any person aggrieved by an order of the Collector or the Sub-Divisional Officer, as the case may be, under sub-section (3), may prefer an appeal to the Commissioner within a period of thirty days from the date of such order, and the decision of the Commissioner shall be final.(5)Any forged or manipulated entry in the map, the khasra or the record of rights (khatauni) may be expunged under this section.(6)Notwithstanding anything contained in other provisions of this Code, the Revenue Inspector may correct any undisputed error or omission in the record of rights (khatauni) or khasra in such manner and after making such inquiry, as may be prescribed.".(b)in Hindi version, in the explanation, for the words ^^yksi dks lq/kkj the words ^^yksi dk lq/kkj shall be substituted.
