Section 26 in U.P. Revenue Code (Amendment) Act, 2016
26. Amendment of Section 34.
- In Section 34 of the said Code -(a)in Hindi version, in the marginal heading, for the word ^^ekeys the words ^^ekeyksa shall be substituted;(b)the provision appearing before explanation shall be re-numbered as sub-section (1) and in the explanation the words "or an exchange of holdings or parts thereof" shall be omitted;(c)in Hindi version, in the explanation to sub-section (1), for the word ^^ifjokj the word ^^ikfjokfjd shall be substituted;(d)after explanation to sub-section (1), the following sub-section shall be inserted, namely -"(2) State Government may fix a scale of fees for getting entry recorded in the record of rights on the basis of transfer. A fee in respect of any such entry shall be payable by the person in whose favour the entry is to be made.".
