Section 11 in U.P. Revenue Code (Amendment) Act, 2016
11. Amendment of Section 11.
- In Section 11 of the said Code -(a)in sub-section (1), for the words "being in force." the words "being in force, and shall exercise authority over all the revenue officers in his division." shall be substituted;(b)in Hindi version, for sub-section (2), the following sub-section shall be substituted, namely -^^2 jkT; ljdkj ,d ;k mlls vf/kd e.M+yksa esa ,d ;k mlls vf/kd vij vk;qDrksa dh fu;qfDr dj ldrh gSA**.(c)after sub-section (4), the following sub-section shall be inserted, namely -"(5) The State Government may, at the time of making the appointment or at any time subsequent thereto, designate any Additional Commissioner, as Additional Commissioner (Judicial), and any such Additional Commissioner (Judicial) shall be allotted only judicial business. Such an Additional Commissioner (Judicial) shall exercise such powers and discharge such duties of Commissioner in such cases or classes of cases as the State Government, or in the absence of any direction from the State Government, the Commissioner of the Division, may direct.".
