Section 55 in U.P. Revenue Code (Amendment) Act, 2016
55. Amendment of Section 69.
- In Section 69 of the said Code -(a)in Hindi version, -(i)in sub-section (3) in clause (a), for the words ^^fu;qfDr the word fu;qfDr and in clause (c) for the words ^^leku mi;ksfxrk the words lkekU; mi;ksfxrk shall be substituted.(ii)in sub-section (4), for the words ^^blds izkjEHk gksus ds rRdky iwoZ lesfdr xzke fuf/k;ksa the words ^^blds izkjEHk gksus ds rRdky iwoZ fo|eku jgus okyh lesfdr xkao fuf/k;ksa shall be substituted.(b)after sub-section (4), the following sub-section shall be inserted, namely -"(5) The State Government may, by notification in the Gazette, direct that a Consolidated Gaon Fund shall be established also for each tahsil for the purpose and in the manner prescribed.".
