Section 5 in U.P. Revenue Code (Amendment) Act, 2016
5. Amendment of Section 4.
- In Section 4 of the said Code -(a)in Hindi version, in clause (8), in sub-clause (b), for the words ^^fdlh dysDVj the word ^^dysDVj shall be substituted;(b)in Hindi version, in clause (13), in sub-clause (4), for the word and punctuation mark ^^fuekZ.k; the words and punctuation mark fuekZ.k vkSj and in sub-clause (v) thereof, for the word ^^iqufuekZ.k the word iqufuZekZ.k shall be substituted;(c)in clause (16), for the words "Assistant Collectors, Settlement Officers, Assistant Settlement Officers, Record Officers, Assistant Record Officers, Tahsildar and Naib Tahsildar;" the words "Chief Revenue Officers, Assistant Collectors, Settlement Officers, Assistant Settlement Officers, Record Officers, Assistant Record Officers, Tahsildars, Tahsildars (Judicial) and Naib Tahsildars;" shall be substituted;(d)for clause (17), the following clause shall be substituted, namely -"(17) Revenue Officer" means the Commissioner, an Additional Commissioner, the Collector, an Additional Collector, the Chief Revenue Officer, the Sub-Divisional Officer, an Assistant Collector, the Settlement Officer, an Assistant Settlement Officer, the Record Officer, an Assistant Record Officer, the Tahsildar, the Tahsildar (Judicial), the Naib Tahsildar and the Revenue Inspector.".(e)in Hindi version, in clause (19), for the words ^^cUn jksi.k iz.kkyh the words ^^oujksi.k iz.kkyh shall be substituted;(f)in Hindi version, in clause (20), for the word and punctuation mark ^^djsa the word and punctuation mark ^^djsa shall be substituted;(g)in Hindi version, in clause (21), for the word and punctuation mark ^^gSA the word and punctuation mark ^^gS shall be substituted;(h)in clause (22), for the words "Gaon Fund" and "Gram Sabha" the words "Gaon Fund", "Gram Sabha" and "Gram Panchayat" and for the punctuation mark '.' the punctuation mark ';' shall be substituted;(i)after clause (22), the following clauses shall be inserted, namely -"(23) 'agricultural year' means an year which begins from first day of July and ends on thirtieth day of June of a calendar year. It is also characterised as 'fasli year';(24)'intermediary' with reference to any estate means a proprietor, under proprietor, sub-proprietor, thekedar, permanent lessee in Avadh and permanent tenure-holder of such estate or part thereof;(25)'lease' in relation to mines and minerals shall include a sub-lease, a prospecting lease and an agreement to lease or sublet, and 'lessee' shall be constructed accordingly;(26)'decree' shall have the meaning assigned to it in Section 2 of the Code of Civil Procedure, 1908 (Act No. V of 1908);(27)'State Government' means the State Government of Uttar Pradesh;(28)'Central Government' shall have the meaning assigned to it in Section 3 of the General Clauses Act, 1897 (Act No. X of 1897);(29)'Minjumla number' means a shajra number denoting a component part of a field which has theoretically been partitioned but physically has not been partitioned.".
