(3)[] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] Any person whose name has not been recorded by Revenue Inspector or is aggrieved by the order passed by the Revenue Inspector [under clause (a) or (b) of sub-section (2)] [Substituted 'under clause (a) or (b)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] may move an application before Tahsildar.
