Section 12 in U.P. Revenue Code (Amendment) Act, 2016
12. Amendment of Section 12.
- In Section 12 of the said Code, after sub-section (4), the following sub-section shall be inserted, namely -"(5) The State Government may, at the time of making the appointment or at any time subsequent thereto, designate any Additional Collector, as Additional Collector (Judicial) and any such Additional Collector (Judicial) shall be allotted only judicial business. Such an Additional Collector (Judicial) shall exercise such powers and discharge such duties of Collector in such cases or classes of cases as the State Government, or in the absence of any direction from the State Government, the Collector of the District, may direct.".
