Section 39 in U.P. Revenue Code (Amendment) Act, 2016
39. Amendment of Section 49.
- In Section 49 of the said Code -(a)in Hindi version, -(i)in sub-section (2), for the words ^^xfYr;ksa the words =qfV;ksa and for the words* ^^Hkwyksa vkSj fookn dk mYys[k the words Hkwyksa vkSj fooknksa dk mYys[k shall be substituted.(ii)for sub-section (5), the following sub-section shall be substituted, namely -^^5 uk;c rglhynkj**.^^d tgka mi/kkjk 3 vkSj mi/kkjk 4 ds vuqlkj vkifRr;ka izLrqr dh tk;a] ogka lec) i{kdkjksa dks lquokbZ djus ds i'pkr vkSj**^^[k fdlh vU; fLFkfr esa] ,slh tkap djus ds i;pkr] ftls og vko';d les Hkwy dk lq/kkj djsxk vkSj vius le{k mifLFkr gksus okys okys i{kdkjksa ds chp lekSrk }kjk fookn dk fuiVkjk djsxk vkSj ,sls lekSrs ds vk/kkj ij vkns'k nsxkA**(b)in sub-section (8), for the words "may prefer an appeal to the Record Officer in the manner prescribed" the words "may prefer an appeal within thirty days from the date of such order to the Record Officer in the manner prescribed" shall be substituted.
