Section 8 in U.P. Revenue Code (Amendment) Act, 2016
8. Amendment of Section 7.
- In Section 7 of the said Code -(a)sub-section (2) shall be omitted.(b)in sub-section (3), -(i)In Hindi version, in clause (a), for the words and punctuation mark ^^tc rd fd mlus ,slk in /kkj.k fd;k gks tks vk;qDr ds in ls fuEu Js.kh dk u gks the words and punctuation mark ^^tc rd fd mlus vk;qDr ds in ls vU;wu Js.kh dk in /kkj.k u fd;k gksshall be substituted;(ii)in clause (b), for the words 'unless he has been a revenue officer' the words 'unless he has held an office not below the rank of a Collector' shall be substituted;(c)in Hindi version, in sub-section (4), for the words ^^U;kf;d dkjckj the words ^^U;kf;d dk;Z shall be substituted.
