Section 33 in U.P. Revenue Code (Amendment) Act, 2016
33. Amendment of Section 43.
- In Section 43 of the said Code -(a)in Hindi version, in sub-section (1), for the words ^^vfHkys[k fdz;kvksa ;k losZ{k.k fdz;kvks the words ^^vfHkys[k fdz;k ;k losZ{k.k fdz;k shall be substituted;(b)for sub-section (2), the following sub-section shall be inserted, namely -"(2) The State Government may, by notification in the Gazette, order that a survey operation or a record operation of abadi or village abadi or both shall be made in the manner prescribed.".(c)after sub-section (2), the following sub-section shall be inserted, namely -"(3) The State Government may, by a subsequent notification, amend or cancel the notification issued under sub-section (1) or sub-section (2), or declare the operation to be closed.".
