Section 22 in U.P. Revenue Code (Amendment) Act, 2016
22. Amendment of Section 30.
- Section 30 of the said Code shall be re-numbered as sub-section (1) thereof and after sub-section (1) as so re-numbered, the following sub-section shall be inserted, namely -"(2) The minjumla number shall be divided physically in the manner prescribed and revenue records including map and khasra shall be corrected accordingly.".
