Section 59 in U.P. Revenue Code (Amendment) Act, 2016
59. Amendment of Section 76.
- In Section 76 of the said Code -(a)in sub-section (1), -(i)for clause (c) and clause (d), the following clauses shall be substituted, namely -"(c) every person who is allotted any land on or after the said date under the provisions of the Uttara Pradesh Bhoodan Yojna Act, 1952;(d)every person who is allotted any land on or after the said date under the provisions of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960;".(ii)after clause (d), the following clause shall be inserted, namely -"(dd) every person who was an asami in possession of land not covered by Section 77 of this Code, immediately before the date of the commencement of this Code and had been recorded as such in Class 3 of the annual register (khatauni) of 1407 Fasli:Provided that where the land in possession of a person, together with any other land, held by him in Uttar Pradesh exceeds the ceiling area determined under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960, the rights of a Bhumidhar with non-transferable rights shall accrue in favour of such person in respect of so much area of the first mentioned land, as together with such other land held by him, does not exceed the ceiling area applicable to him, and the said area shall be demarcated in the prescribed manner in accordance with the principles laid down in the aforesaid Act;"(b)in sub-section (2), for the words "ten years" the words "five years" shall be substituted;(c)in Hindi version, for sub-section (3), the following sub-section shall be substituted, namely -" ^^3 izR;sd O;fDr tks mi/kkjk 1 vkSj 2 esa fufnZ'V izkjEHk ij vladze.kh; vf/kdkj okyk Hkwfe/kj gks ;k ,sls izkjEHk ds i'pkr vladze.kh; vf/kdkj okyk Hkwfe/kj gks tkrk gS] vladze.kh; vf/kdkj okyk Hkwfe/kj gksus ls ikap o'kZ dh vof/k dh lekfIr ij ladze.kh; vf/kdkj okyk Hkwfe/kj gks tk,xkA**(d)in sub-section (4), -(i)for the words and figures "under sub-section (1) or sub-section (2) or subsection (3)" the words and figures "under sub-section (2) or sub-section (3)" shall be substituted;(ii)in Hindi version, for the words and figure ^^tksr vkjksi.k vf/kfu;e] 1960 the words and figure ^^tksr lhek vkjksi.k vf/kfu;e 1960 shall be substituted.
