Section 60 in U.P. Revenue Code (Amendment) Act, 2016
60. Amendment of Section 77.
- In Section 77 of the said Code -(a)the existing provision shall be re-numbered as sub-section (1);(b)in Hindi version, in sub-section (1), as so renumbered, in clause (f) and clause (g), for the words ^^fdlh vU; izkf/kdkjh the words ^^fdlh vU; LFkkuh; izkf/kdkjh shall be substituted;(c)the proviso to sub-section (1), as so renumbered, shall be omitted and after explanation, the following sub-sections shall be inserted, namely -"(2) Notwithstanding anything to the contrary contained in other provisions of this Code, where, any land or part thereof specified in sub-section (1) of this section is, surrounded by or, in between, the plot or plots of land purchased, acquired or resumed for public purpose, the State Government may, change the class of such public utility land, and if the class of such public utility land is changed, any other land equivalent or more than that of public utility land aforesaid, shall be reserved for the same purpose in the same Gram Panchayat or other local authority, as the case may be or State Government may permit the exchange thereof under Section 101 of this Code, in the manner prescribed:Provided that the class of any public utility land may be changed only in exceptional cases on such terms and conditions, as may be prescribed. The reason for changing the class of public utility land shall be recorded in writing.(3)The State Government, while changing the class of the land or permitting the exchange of the same under Section 101 of the Code, shall consider the location, public utility and suitability of the land proposed to be reserved or exchanged.(4)If class of land is changed under sub-section (2) of this section, the Collector shall order the record of rights (Khatauni) and the map to be corrected accordingly.Explanation. - The expression 'public purpose', in sub-section (2) of this section means, mutatis mutandis, 'the public purpose' as defined in clause (za) of Section 3 of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013)."
