Section 21 in U.P. Revenue Code (Amendment) Act, 2016
21. Amendment of Section 27.
- In Section 27 of the said Code, for the punctuation mark '.' the punctuation mark ':' shall be substituted and thereafter the following proviso shall be inserted, namely -"Provided that no application under this section shall be entertained after the expiry of a period of thirty days from the date of the order sought to be revised.".
