Section 58 in U.P. Revenue Code (Amendment) Act, 2016
58. Amendment of Section 72.
- In Section 72 of the said Code -(a)in sub-section (1), -(i)in Hindi version, for the word ^^fucZU/ku the word ^^fucU/ku shall be substituted;(ii)in clause (a), for the words "one Standing Counsel (Revenue)" the words "one or more Standing Counsel (Revenue)" shall be substituted;(iii)in clause (b), for the words "one Standing Counsel (Revenue)" the words "one or more Standing Counsel (Revenue)" shall be substituted;(iv)in clause (c), for the words and punctuation marks "one Divisional Government Counsel (Revenue) for the divisional headquarters; and" the words and punctuation marks "one or more Divisional Government Counsel (Revenue) for the divisional headquarters; and" shall be substituted;(v)in clause (d), for the words "one District Government Counsel (Revenue) for the district headquarters" the words "one District Government Counsel (Revenue) and one or more Additional District Government Counsel (Revenue) for the district headquarters" shall be substituted;(b)in Hindi version, in sub-section (2), for the words ^^fucZU/ku vkSj 'krksZ the words fucU/ku vkSj 'krksZ and for the word ^^tSlk the word tSlh shall be substituted;(c)in sub-section (4), for the words "Gram Sabha, Panchayat or Bhumi Prabandhak Samiti" the words "Gram Sabha, Gram Panchayat or Bhumi Prabandhak Samiti" shall be substituted;(d)in Hindi version, in sub-section (5), for the words ^^fof/k O;olk;h }kjk the words ^^fdlh fof/k O;olk;h }kjk nkf[ky shall be substituted;(e)after sub-section (6), the following sub-section shall be inserted, namely -"(7) The State Government may, by notification in the Gazette, issue any difection, for monitoring of cases filed by or against Gram Panchayat, Gram Sabha or Bhumi Prabandhak Samiti and for performance based annual appraisal of Panel Advocates appointed under this Code or the enactments repealed by it, and also for appointing any law officer for the aforesaid purpose.".
