Section 49 in U.P. Revenue Code (Amendment) Act, 2016
49. Amendment of Section 63.
- In Section 63 of the said Code -(a)in Hindi version, in sub-section (1), in clause (b), for the word and punctuation mark ^^Hkwfe the word and punctuation mark ^^Hkwfe shall be substituted.(b)in sub-section (2), -(i)in clause (a), for the words and figure "any land referred to in sub-section (1)" the words and figure "any vacant land referred to in sub-section (1)" shall be substituted;(ii)for clause (c), the following clause shall be substituted, namely -"(c) any land acquired under the provisions of Land Acquisition Act, 1894 (Act no. 1 of 1894) and the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013)."
