The Uttar Pradesh Revenue Code-2006

  
2 
 THE UTTAR PRADESH REVENUE CODE, 20061 
(U. P. Act no. 8 of 2012) 
 Amended by 
U. P. Act No. 04 of 2016 
U. P. Act No. 07 of 2019 
U.P. Act No. 28 of 2020 
U.P. Act No. 04 of 2021 
U.P. Act No. 10 of 2026 
 [Passed by the Uttar Pradesh Legislative Assembly on  
21 September, 2006 and by the Uttar Pradesh Legislative Council 
on October 10, 2006. 
Received the assent of the President on November 29, 2012 
and was published in the Uttar Pradesh Gazette, Extraordinary, 
dated December 12, 2012. ] 
 AN 
ACT 
 to consolidate and amend the law relating to land tenures and 
land revenue in the State of Uttar Pradesh, and to provide for matters 
connected therewith and incidental thereto. 
 IT IS HEREBY enacted in the Fifty-seventh Year of the Republic 
of India as follows :— 
CHAPTER—I 
Preliminary 
Short title, 
extent and 
commencement 
1. (1) This Act may be called the Uttar Pradesh Revenue code, 
2006. 
(2) It extends to the whole of Uttar Pradesh. 
 (3) It shall come into force on such date* as the State 
Government may, by notification, appoint and different dates may be 
appointed for different areas or for different provisions of this Code.  
Applicability of 
the Code 2. The provisions of this Code, except Chapters VIII and IX 
shall apply to the whole of Uttar Pradesh, and Chapter VIII and IX 
shall apply to the areas to which any of the enactments specified at 
serial numbers 19 and 25 of the First Schedule was applicable on the 
date immediately preceding their repeal by this Code.  
Extension of 
the Code to 
new areas 
3. (1) Where after the commencement of this Code, any area is 
added to the territory of Uttar Pradesh, the State Government may, by 
notification, extend the whole or any provision of this Code, to such 
area. 
 (2) Where any notification is issued under sub-section (1), the 
provisions of any Act, rule or regulation in force in the area referred to  
—————————————————————————————————————————— 
1.  For Statement of Objects and Reasons see at the end of this Act. 
* Rajaswa Anu-1 vide notification no. 1879/1-1-2015-15(1)/1998-19 T.C.-III Lko Dt. 18 Dec. 2015, Sec. 1, 
4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 233 and 234 of U.P. Revenue Code, 2006 shall come 
into force on Dt. 18-12-2015  and remaining provisions of said Act shall come into force on dated 11-2-
2016. 
[The Uttar Pradesh Revenue Code, 2006]  
4 
 in the said sub-section which are inconsistent with the provisions so 
applied, shall be deemed to have been repealed. 
 (3) The State Government may, by a subsequent notification, 
amend, modify or alter any notification issued under sub-section (1). 
Definitions 4. In this Code,—  
(1) ‘abadi’ or ‘village abadi’ means such area in a village which, 
on the date of commencement of this Code, is being used for the 
purposes of residence of its inhabitants or for purposes ancillary 
thereto such as sahan and green trees wells etc. or which may have 
been or be hereafter reserved for such use ;  
 (2) ‘agriculture’ includes horticulture, animal husbandry, 
pisciculture, flower farming, bee keeping and poultry farming ; 
(3) ‘agricultural labourer’ means a person whose main source of 
livelihood is manual labour on agricultural land ;  
 (4) ‘bank’ shall have the meaning assigned to it in the Uttar 
Pradesh Regulation of Money Lending Act, 1976 ; 
(5) ‘Bhumi Prabandhak Samiti’ means a Bhumi Prabandhak 
Samiti constituted under section 28-A of the U. P. Panchayat Raj Act, 
1947 ; 
 (6) ‘Board’ means the Board of Revenue constituted or deemed 
to be constituted under section 7 ; 
(7) ‘charitable institution’ means any establishment, 
undertaking, organization or association formed for a charitable 
purpose, and includes a specific endowment ;  
 (8) ‘Collector’ means an officer appointed as such by the State 
Government under sub-section (1) of section 12 and shall include- 
(a) an Additional Collector appointed by the State Government 
under sub-section (2) of the said section ; and  
 (b) an Assistant Collector of the first class empowered by the 
State Government by notification to discharge all or any of the 
functions of a Collector under this Code ;  
 (9) ‘Consolidated Gaon Fund’ means the Consolidated Gaon 
Fund constituted under section 69 ;  
1[(10) ‘family’, in relation to a tenure-holder, means himself or 
herself and his wife or her husband or third gender spouse, as the case 
may be, (other than a judicially separated wife or husband or third 
gender spouse), minor sons and minor daughters other than married 
daughters and third gender minor issue. 
Explanation.–Third Gender means such a person who is of a 
gender different from the male or female gender.]   
 Provided that where the question relates to the transfer of any 
land and the transferee is a minor, the expression ‘family’ shall include 
the parents of such minor ;  
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1. Subs. by sec. 2 of U.P. Act No. 28 of 2020. 
[The Uttar Pradesh Revenue Code, 2006]  
6 
 (11) ‘grove land’ means any specific part of land in a holding 
having trees (not including papaya, banana plants) planted thereon in 
such manner that they preclude, or when full grown will preclude, the 
land or any considerable portion thereof from being used primarily for 
any other purpose, and the trees on such land shall constitute a grove; 
 (12) ‘holding’ means a parcel of land held under one tenure or 
one lease, engagement or grant ; 
 (13) ‘improvement’, in relation to a holding, means any work 
which adds materially to the value of the holding which is suitable 
thereto and consistent with the purpose for which it is held and which, 
if not executed on the holding, is either executed directly for its benefit 
or is after execution, made directly beneficial to it, and, subject to the 
foregoing provisions, includes—  
 (i) the construction of tanks, wells, water channels, 
embankments and other works for storage, supply or distribution of 
water for agricultural purposes ; 
 (ii) the construction of works for the drainage of land or for the 
protection of land from floods or from erosion or other damage from 
water ;  
 (iii) the planting of trees and the reclaiming, clearing, enclosing, 
leveling or terracing of land ;  
(iv) the erection of buildings on, or in the vicinity of the holding 
elsewhere than in an abadi or urban area, required for the convenient 
of profitable use or occupation of the holding ; and  
 (v) the renewal or reconstruction of any of the foregoing works, 
or alteration therein or additions thereto ; 
(14) ‘land’, except in Chapter VII and VIII and sections 80, 81 
and section 136, means land held or occupied for purposes connected 
with agriculture ;  
 (15) ‘land holder’ means the person to whom rent is or but for a 
contract, express or implied would be payable ; 
 (16) ‘Revenue Court’ means all or any of the following 
authorities (that is to say) the Board and all members thereof 
Commissioners, Additional, Commissioners, Collectors, Additional 
Collectors, 1[Chief Revenue Officers, Assistant Collectors, Settlement 
Officers, Assistant Settlement Officers, Record Officers, Assistant 
Record Officers, Tahsildars, Tahsildars (Judicial) and Naib 
Tahsildars;]. 
 
—————————————————————————————————————————— 
1. Subs. by sec. 5(c) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
8 
 1[ (17) ‘Revenue Officer’ means the Commissioner, an Additional 
Commissioner, the Collector an Additional Collector, the Chief Revenue 
Officer, the Sub-Divisional Officer, an Assistant Collector, the 
Settlement Officer, an Assistant Settlement Officer, the Record Officer, 
an Assistant Record officer, the Tahsildar, the Tahsildar (Judicial), the 
Naib Tahsildar and the Revenue Inspector. ] 
 (18) ‘Sub Divisional Officer’ means the Assistant Collector in 
charge of the Tahsil ; 
 (19) ‘taungya plantation’ means the system of afforestation in 
which the plantation of trees is, in the earlier stages, done 
simultaneously with the cultivation of agricultural crops which ceases, 
when trees so planted begin to form a canopy, rendering the 
cultivation of agricultural crops impossible ; 
 (20) ‘village’ means any local area whether compact or 
otherwise, recorded as a village in the revenue records of the district 
concerned, and includes an area which the State Government may, by 
general or special notification, declare to be a village.  
 (21) ‘village artisan’ means a person whose main source of 
livelihood is manufacture or repair of traditional tools, implements and 
other articles or things used for agriculture or purposes ancillary 
thereto, and includes a carpenter, weaver, potter, blacksmith, 
silversmith, goldsmith, barber, washermen, cobbler or any other 
person who normally earns his livelihood by practicing a craft either by 
his own labour or by labour of any member of his family in any village ;  
 (22) words and expressions 2[Gaon Fund] and 3[Gram Sabha 
and Gram Panchayat] shall have the meanings assigned to them in the 
U. P. Panchayat Raj Act, 1947 ; 
 4[(23) ‘agricultural year’ means an year which begins from first 
day of July and ends on thirtieth day of June of a calendar year. It is 
also characterized as ‘fasli year’ ; 
 (24) ‘intermediary’ with reference to any estate means a 
proprietor, under-proprietor, sub-proprietor, thekadar, permanent 
lessee in Avadh and permanent tenure-holder of such estate or part 
thereof ;  
 (25) ‘lease’ in relation to mines and minerals shall include a 
sub-lease, a prospecting lease and an agreement to lease or sublet, 
and ‘lessee’ shall be construed accordingly ; 
 
 
—————————————————————————————————————————— 
1. Subs. by sec. 5(d) of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 5(h) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 2(a) of U. P. Act no. 04 of 2016. 
4.  Ins. by sec. 5(i) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
10 
 (26) ‘decree’ shall have the meaning assigned to it in section 2 
of the Code of Civil Procedure, 1908 (Act no. V of 1908) ; 
(27) ‘State Government’ means the State Government of Uttar 
Pradesh ; 
 (28) ‘Central Government’ shall have the meaning assigned to it 
in section 3 of the General Clauses Act, 1897 (Act no. X of 1897) ; 
(29) ‘Minjumla number’ means a shajra number denoting a 
component part of a filed which has theoretically been partitioned but 
physically has not been partitioned. ] 
 CHAPTER—II 
Revenue Divisions 
Division of 
State into 
revenue 
areas 
5. For the purposes of this Code 1[the State shall be divided 
into revenue areas comprising divisions which may consist of one or 
more districts, and each district may consist of two or more districts, 
and each district may consist of two or more Tahsils and each Tahsil 
may consist of one or more parganas, and each pargana may consist of 
two or more villages. ] 
Constitution 
of revenue 
areas 
6. (1) The State Government may, by notification, specify — 
(i) the districts which constitute a division ; 
(ii) the tahsils which constitute a district ; 
(iii) the villages which constitute a tahsil. 
 (2) The State Government may, by notification, alter the limits 
of any revenue area referred to in sub-section (1) by amalgamation, re-
adjustment, division or in any other manner whatsoever, or abolish 
any such revenue area and may name and alter the name of any such 
revenue area, and in any case where any area is renamed, then all 
references in any law or instrument or other document to the area 
under its original name shall be deemed to be references to the areas 
renamed unless expressly provided otherwise : 
 Provided that before passing any order under this sub-section 
on any proposal to alter the limits of any revenue area, the State 
Government shall publish, in the prescribed, manner such proposals 
for inviting objections, and shall take into consideration any objections 
to such proposals.  
 (3) The Collector may, by an order, published in the prescribed 
manner, arrange the villages in a tahsil into Lekhpal circles and the 
Lekhpal circles into Revenue Inspector circles and specify also the 
headquarters of each Revenue Inspector within his Circle. 
 
 
—————————————————————————————————————————— 
1.  Subs. by sec. 6 of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
12 
 (4) The divisions, districts, tahsils, pargana, Revenue Inspector 
circles, Lekhpal circles and villages, as existing at the commencement 
of this Code shall, until altered under the preceding sub-sections, be 
deemed to be the revenue areas specified under this section.  
 CHAPTER—III 
Board and the Revenue Officers 
Board of 
Revenue 7. (1) There shall be a Board of Revenue for Uttar Pradesh 
consisting of a Chairman and such other members as the State 
Government may, from time to time appoint : 
 Provided that the Board as constituted an functioning 
immediately before the commencement of this Code shall be deemed to 
be the Board constituted under this section. 
 (2)  1[  *  *  *  *  ] 
(3) No person shall be qualified for appointment as :— 
 (a) an Administrative Member of the Board, unless he has held 
an officer not lower in rank than that of a Commissioner,  
(b) a Judicial Member of the Board, 2[unless he has held an 
office not below the rank of a Collector.] 
 (4) The State Government may, at the time of making the 
appointment or at any time subsequent thereto, designate any 
member, as Judicial Member of the Board, and any such member shall 
be allotted only judicial business.  
Jurisdiction 
of the Board 8. (1) The Board shall be the Chief Controlling Authority.  
3[(a) in all matters relating to disposal of cases, appeals or 
revisions, ; and ] 
 (b) subject to the superintendence, direction and control of the 
State Government, in all other matters provided in this Code. 
(2) Subject to the provisions of sub-section (1), the Board shall 
exercise, perform and discharge powers, functions and duties 
conferred upon it by or under this Code or any other law for the time 
being in force. 
 (3) The State Government may authorize any member of the 
Board to exercise, perform and discharge either generally or in respect 
of any particular locality or matter, all or any of the powers, functions 
and duties conferred or imposed on the Board.  
 
—————————————————————————————————————————— 
1.  Omit. by sec. 8(a) of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 8(b)(ii) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 9 of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
14 
Power to 
distribute 
business 
9. (1) Subject to such rules or orders as the State Government 
may make or issue, the Board may distribute its business amongst its 
member as the Board may deem fit, Chairman may constitute bench or 
benches consisting of more than one member for disposal of a 
particular case or class of cases. 
 (2) All orders made or decrees passed by a member of the Board 
in accordance with such distribution shall be deemed to be orders or 
decrees, as the case may be, of the Board. 
Decisions of 
the Board 10. (1) Where any proceeding coming under the consideration 
of the Board on appeal or in revision is heard by a Bench composed of 
two or more members, the case shall be decided in accordance with the 
opinion of such members or of the majority, if any, of such members. 
 (2) Where the members of the Board constituting the Bench are 
equally divided in opinion as to the decision of a case, it shall be heard 
by a larger Bench to be constituted by the Chairman, and the case 
shall be decided in accordance with the opinion of the members 
constituting such Bench or of the majority, if any, of such members. 
 (3) All decisions given by a member sitting singly or by a 
Division Bench comprising two members or a larger Bench constituted 
as aforesaid shall be deemed to be decisions of the Board. 
Commissioners 
and Additional 
Commissioners 
11. (1) The State Government shall appoint in each division a 
Commissioner, who shall, within his division, exercise the powers and 
discharge the duties conferred and imposed on a Commissioner by or 
under this code or any other law for the time 1[being in force, and shall 
exercise authority over all the revenue officers in his division.] 
 (2) The State Government may appoint one or more Additional 
Commissioners in one or more Divisions. 
 (3) An Additional Commissioner shall exercise such powers and 
discharge such duties of Commissioner in such cases or classes of 
cases as the State Government or in the absence of any direction from 
the State Government, the Commissioner of the division may direct. 
 (4) The provisions of this Code and every other law for the time 
being applicable to a Commissioner shall apply to the Additional 
Commissioner when exercising powers or discharging any duties under 
this section, as if he were the Commissioner of the Division. 
 2[ (5) The State Government may, at the time of making the 
appointment or at any time subsequent thereto, designate any 
Additional Commissioner, as Additional Commissioner (Judicial), and 
any such Additional Commissioner (Judicial) shall be allotted only 
judicial  business.  Such  an  Additional  Commissioner  (Judicial shall  
 
—————————————————————————————————————————— 
1.  Subs. by sec. 11 (a) of U. P. Act no. 04 of 2016. 
2.  Ins. by sec. 11 (c) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
16 
 exercise such powers and discharge such duties of Commissioner in 
such cases or classes of cases as the State Government, or in the 
absence of any direction from the State Government, the 
Commissioner of the Division, may direct. ] 
Collectors 
and 
Additional 
Collectors  
12. (1) The State Government shall appoint, in each district a 
Collector who shall be in charge of the revenue administration thereof 
and shall exercise all the powers and discharge all the duties conferred 
and imposed on a Collector by or under this Code or nay other law for 
the time being in force.  
 (2) The State Government may appoint one or more Additional 
Collectors in a district.  
(3) An additional Collector shall, subject to the direction and 
control of the State Government or of the Collector, exercise all powers 
and discharge all duties of Collector.  
 (4) The provisions of this Code and every other law for the time 
being applicable to the Collector shall apply to the Additional Collector 
when exercising powers or discharging any duties under this section 
as if he were the Collector of the district.  
 1[ (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 at 
the State Government, or in the absence of any direction from the 
State Government, the Collector of the District, may direct. ] 
Sub-
Divisional 
Officers and 
Additional 
Sub-
Divisional 
Officers 
 13. 2[ (1) The State Government may appoint in each district 
as many persons as it thinks fit to be Assistant Collectors of the first or 
second class. ] 
3[ (2) The State Government may place an Assistant Collector 
first class in charge of one or more sub-divisions of a district, and such 
an officer shall be called the Assistant Collector first class in charge of 
a sub-divisional or a Sub-Divisional Officer. ] 
 (3) The officers referred to in sub-section (1) or sub-section (2) 
shall exercise all the powers and discharge all the duties conferred and 
imposed upon them by or under this Code or any other law for the 
time being in force subject to the control of the Collector.  
 (4) The State Government may designate an 4 [Assistant 
Collector first class] appointed to a district to be an Additional Sub-
Divisional Officer for one or more tahsil of the district.  
 
—————————————————————————————————————————— 
1.  Ins. by sec. 12 of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 13 (a) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 13 (b) of U. P. Act no. 04 of 2016. 
4.  Subs. by sec. 13 (c) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
18 
 (5) Subject to the provisions of this Code the Additional Sub-
Divisional Officer shall exercise such powers and discharge such 
duties of a Sub-Divisional Officer in such cases or classes of cases as 
the State Government, or in the absence of any direction from the 
State Government, the Collector may direct.  
 1[ (6) The State Government may, at the time of making the 
appointment or at any time subsequent thereto, designate any 
Assistant Collector first class, as Sub-Divisional Officer (Judicial) for 
one or more tahsils, and any such Sub-Divisional Officer (Judicial) 
shall be allotted only judicial business. Such a Sub-Divisional Officer 
(Judicial) shall exercise such powers and discharge such duties of a 
Sub-Divisional Officer in such cases or classes of cases as the State 
Government, or in the absence of any direction from the State 
Government, the Collector, may direct. ] 
Tahsildars 
and 
Tahsildars 
Judicial  
14. (1) The State Government may appoint in each district as 
many persons as it thinks fit to be Tahsildars and Tahsildar Judicial.  
(2) Subject to the provisions of this Code the Tahsildar and 
Tahsildar Judicial shall exercise such powers and discharge such 
duties as the State Government or the Board, and in the absence of 
any directions from the State Government or the Board the Collector 
may direct.  
Naib-
Tahsildars 15. The State Government may appoint in each district as 
many persons as it thinks fit to be Naib-Tahsildars who shall exercise 
the power and perform the duties conferred or imposed on them by or 
under this Code or under any other law for the time being in force.  
Revenue 
Inspectors 
and Lekhpals 
16. (1) The Collector may appoint in each tahsil one or more 
Revenue Inspector for the proper supervision, maintenance and 
correction of the village records, and for such other duties as the State 
Government may, from time to time, by general or special order specify. 
 (2) The Collector may appoint in each tahsil, as many Lekhpals 
for the preparation, maintenance and correction of the village records, 
and for such other duties as the State Government may from time to 
time by general or special order, specify.  
Combination 
of Office 17. It shall be lawful for the State Government or the authority 
competent to appoint, as the case may be, to appoint one and the 
same person, being otherwise competent according to law for any two 
or more of the offices provided for in this Chapter or to confer upon an 
officer of one denomination all or any of the powers or duties of any 
other officer or officers within certain local limits or otherwise, as it 
may deem expedient.  
Recovery of 
money, 18. (1) The Collector may in cases in which there is claim 
outstanding on any revenue officer or on any person formerly employed 
 
—————————————————————————————————————————— 
1.  Ins. by sec. 13(d) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
20 
papers, and 
other 
Government 
property. 
as such in his district for public money or papers or other property of 
the State Government in his charge, by order, for reasons to be 
recorded, require the money or the particular papers or property 
detained to be delivered either immediately to the bearer of the said 
order or to such person on such date and at such place as the order 
may specify. 
 1[ (2) If the officer or other person aforesaid does not comply as 
directed, the Collector shall impose a penalty of two hundred and fifty 
rupees each day till the direction is complied with, so however, total 
amount of such penalty shall not exceed twenty five thousand rupees:  
 Provided that the officer or other person, as the case may be, 
shall be given a reasonable opportunity of hearing before any penalty 
is imposed on him. ] 
 (3) Imposition of penalty under sub-section (2) shall not bar the 
prosecution for any offence or recovery of money, papers and other 
government property under any law for the time being in force. ] 
Other power 
of Revenue 
Officers 
19. (1) When any power is exercisable or any duty is 
dischargeable by any officer or authority under this Code, such power 
or duty may be exercised or discharged by any superior officer or 
authority as well.  
 (2) The revenue officers appointed under this Code shall, 
subject to the control of the state Government, exercise such other 
powers and discharge such other duties as the State Government may, 
by any general or special order direct.  
 CHAPTER—IV 
Boundaries and Boundary Marks 
Fixation and 
demarcation 
of boundaries 
20. (1) boundaries of all villages in the State and of all survey 
numbers in a village shall be fixed and demarcated by boundary 
marks. 
 (2) The boundary marks shall, subject to the provisions 
hereinafter contained in this Chapter, be of such specifications and 
shall be constructed and maintained in such manner as may be 
prescribed.  
Obligation 
regarding 
maintenance 
and repair of 
boundary 
marks 
21. (1) Every tenure-holder shall be responsible to maintain 
and repair at his cost the boundary marks lawfully erected in his 
holding or on the boundary thereof.  
(2) The 2[Gram Panchayat] shall be responsible to maintain and 
repair  at  its  cost  the boundary marks other than those mentioned in  
 
—————————————————————————————————————————— 
1.  Subs. and ins. by sec. 15 of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 2(a) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
22 
 sub-section (1), lawfully erected in the villages situate within its 
jurisdiction. 
Destruction 
etc. of 
boundary 
marks 
22. (1) If any boundary marks lawfully erected in a Lekhpal 
circle is destroyed removed or damaged, then the concerned Lekhpal 
shall be bound promptly to report the matter to the Naib Tehsildar.  
 (2) The Naib Tehsildar shall make an inquiry in respect of Such 
report and shall submit his recommendation to the Sub-Divisional 
Officer. 
Power to 
require 
erection, 
repair of 
renewal of 
boundary 
marks 
23. (1) The Sub-Divisional Officer may, on receipt of the 
recommendations of the Naib Tahsildar under section 22, or otherwise, 
require a 1[Gram Panchayat] in relation to a village and a tenure holder 
in relation to his holding, to erect or restore proper boundary marks or 
to repair or replace the same in such manner as may be prescribed. 
 (2) Where the 1[Gram Panchayat] or a tenure holder fails to 
erect, restore, repair or replace the boundary marks as required under 
sub-section (1), the Sub-Divisional Officer may cause such boundary 
marks to be erected, restored, repaid or replaced as the case may be 
and recover the cost thereof from such 1[Gram Panchayat] or the 
tenure holder in the manner prescribed. 
Disputes 
regarding 
boundaries  
24. (1) The Sub-Divisional Officer may, on his own motion or 
on an application made in this behalf by a person interested decide, by 
summary inquiry, any dispute regarding boundaries on the basis of 
existing survey map or, where they have been revised to accordance 
with the provisions of the Uttar Pradesh Consolidation of Holidays Act, 
1953, on the basis of such maps, but if this is not possible, the 
boundaries shall be fixed on the basis of actual possession.  
 (2) If in the course of an inquiry into a dispute under sub-
section (1), the Sub-Divisional Officer is unable to satisfy himself as to 
which party is in possession or if it is shown that possession shall 
been obtained by wrongful dispossession of the lawful occupant, the 
Sub-Divisional Officer shall— 
 (a) in the first case, ascertain by summary inquiry who is the 
person best entitled to the property, and shall put such person in 
possession ; 
 (b) in the second case, put the person so dispossessed in 
possession and for that purpose use or cause to be used such force as 
may be necessary and shall then fix the boundary accordingly.  
 (3) Every proceeding under this section shall, as far as possible, 
be concluded by the Sub-Divisional Officer within 2[three months] from 
the date of the application.  
 (4) Any person aggrieved by the order of the Sub-Divisional 
Officer  may  prefer an appeal before the Commissioner within 30  days 
—————————————————————————————————————————— 
1.  Subs. by sec. 2(a) U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 18(b) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
24 
 of the date of such order. 1[The order of the Commissioner shall, 
subject to the provisions of section 210, be final.] 
Rights of way 
and other 
easements  
25. In the event of any dispute arising as to the route by which 
a tenure holder or an agricultural labourer shall have access to his 
land or to the waste or pasture land of the village (other than by the 
public roads paths or common land) or as to the source from or course 
by which he may avail himself of irrigational facilities, the Tahsildar 
may, after such local inquiry as may be considered necessary, decide 
the matter with reference to the prevailing custom and with due regard 
to the convenience of all the parties concerned. He may direct the 
removal of such obstacle and may, for that purpose, use or cause to be 
used such force as may be necessary and may recover the cost of such 
removal from the person concerned in the manner prescribed. 
Removal of 
obstacle 26. If the Tehsildar finds that any obstacle impedes the free use 
of a public road, path or common land of a village or obstructs the 
road or water course or source of water, he may direct the removal of 
such obstacle and may, for that purpose, use or cause to be used such 
force as may be necessary and may recover the cost of such removal 
from the person concerned in the manner prescribed. 
Revisional 
powers of 
Sub-
Divisional 
Officer 
27. The Sub-Divisional Officer may call for the record of any 
case decided by the Tahsildar under section 25 or 26, for the purpose 
of satisfying himself as to the legality or propriety of such decision, and 
may, after affording opportunity of hearing to the parties concerned 
pass such orders as he thinks fit 2[:] 
 3[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. ] 
Order not to 
debar from 
establishing 
any right of 
easement 
28. No order made under this Chapter shall debar any person 
from establishing such right of casement or customary right as he may 
claim by a civil suit. 
 CHAPTER—V 
Maintenance of village records 
List of 
villages 29. (1) The Collector shall prepare and maintain a register in 
the form prescribed, containing list of all villages in his district and 
shall show therein— 
 
 
 
 
—————————————————————————————————————————— 
1.  Subs. by sec. 2 of U. P. Act no. 07 of 2019. 
2.  Subs. by sec. 21 of U. P. Act no. 04 of 2016. 
3.  Ins. by sec. 21 Prov. of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
26 
 (a) the areas which are liable to fluvial action ;  
(b) the areas which have precarious cultivation ; and  
(c) such other particular as may be prescribed.  
 (2) The register shall be revised every five years or at such 
longer intervals as may be prescribed.  
Maintenance 
of Map and 
Field Book 
30. (1) The Collector shall maintain, in the manner prescribed, 
a map and a field book (khasra) for each such village and shall cause 
to be recorded therein, annually, or at such longer intervals as may be 
prescribed, all changes in the boundaries of the village or survey 
numbers, and shall also cause to be corrected, any errors or omissions 
which are, from time to time, detected in such map or field book 
(khasra). 
 1[ (2) The minjumla number shall be divided physically in the 
manner prescribed and revenue records including map and khasra 
shall be corrected accordingly.] 
Record of 
Rights 31. (1) The Collector shall maintain, in the form and manner 
prescribed, a record of rights (Khatauli) for each village, which shall 
contain the following particulars, namely — 
 (a) the names of all tenure holders together with survey 
numbers or plot numbers held by them and their areas. 
(b) the nature or extent of the 2[respective interests including 
shares] of such persons and the conditions or liabilities, if any, 
attaching thereto ; 
 (c) the rent or revenue, if any, payable by or to any such 
person. 
(d) particulars of all land (other than holdings) belonging to or 
vested in the 3 [State Government, Central Government, Gram 
Panchayat] or a local authority. 
 (e) such other particulars as may be prescribed. 
4[ (2) Shares of the co-tenure holders shall be determined in the 
manner prescribed. ] 
Correction of 
records 32. (1) Subject to the control of the Collector, the Sub-
Divisional Officer the Tahsildar, or the Revenue Inspector shall record, 
in the manner hereinafter provided in this Chapter, all changes in the 
record of rights (Khatauni), the field book (Khasra) and the map that 
may take place, and all transactions that may affect any of the rights 
or interests recorded, and correct therein any error proved to have 
been made in the records previously prepared : 
 
—————————————————————————————————————————— 
1.  Ins. by sec. 22 of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 23(b)(i) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 23(b)(iii) of U. P. Act no. 04 of 2016. 
4.  Ins. by sec. 23(c) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
28 
 1[ Provided that order for correction in map shall be passed by 
the Collector. ] 
 (2) No application for correction of error under sub-section (1) 
where the claim is based solely on possession as well as involving 
intricate question of title shall be maintainable. 
Mutation in 
cases of 
succession 
33. (1) Every person obtaining possession of any land by 
succession shall submit report of such succession to the Revenue 
Inspector of the circle in which the land is situate in such form as may 
be prescribed. 
 (2) On receipt of a report under sub-section (1) or on facts 
otherwise coming to his knowledge the Revenue Inspector shall— 
(a) if the case is not disputed, record such succession in the 
record of rights (Khatauni) ; 
 (b) in any other case, make such inquiry as may appear to him 
to be necessary and submit his report to the Tehsildar. 
 2[(3)] Any person whose name has not been recorded by 
Revenue Inspector or is aggrieved by the order passed by the Revenue 
Inspector under 2[under clause (a) or (b) of sub-section (2)] may move 
an application before Tehsildar. 
 3[(4)] The provisions of this section shall mutatis mutandis 
apply to every person admitted as Bhumidhar with non-transferable 
rights or as an asami by the Bhumi Prabandhak Samiti in accordance 
with the provisions of this Code or any enanctment repealed by it.  
Duty to 
report in 
cases of 
transfer  
34. (1) Every person obtaining possession of any land by 
transfer, other than transfer referred to in sub-section (3) of section 33 
shall report such transfer, in the manner prescribed, to the Tahsildar 
of the Tahsil in which the land is situate. 
 Explanation:— For the purposes of this section, the word 
transfer includes a family settlement 4[***] 
 5[ (2) State Government may fix a scale of fees for getting entry 
recorded in the record of rights on the basis of transfer. A fee in 
respect of any such entry shall be payable by the person in whose 
favour the entry as to be made. ] 
 
 
—————————————————————————————————————————— 
1.  Ins. by sec. 24(b) Prov. of U. P. Act no. 04 of 2016. 
2.  Renumbered and Substituted  by sec. 25(a) of U. P. Act no. 04 of 2016. 
3.  Renumbered and Substituted  by sec. 25(b) of U. P. Act no. 04 of 2016. 
4.  Omit. by sec. 26(b) of U. P. Act no. 04 of 2016. 
5.  Subs. by sec. 26(d) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
30 
Mutation in 
cases of 
succession or 
transfer  
35. (1) On the receipt of a report under section 33 or section 34, or 
upon facts otherwise coming to his knowledge, the Tahsildar shall 
issue a proclamation and make such inquiry as appears to be 
necessary and— 
 (a) if the case is not disputed, he shall direct the record of 
rights (Khatauni) to be amended accordingly ; 
(b)  1[  *  *  *  *  ] 
 2[ (c) if the case is disputed, he shall decide the dispute and 
direct, if necessary, the record of rights (Khatauni) to be amended 
accordingly. ] 
 3[ (2) Any person aggrieved by an order of the Tahsildar under 
sub-section (1) may prefer an appeal to the Sub-Divisional Officer 
within a period of thirty days from the date of such order. ] 
Intimation of 
transfer and 
deposit of 
land revenue  
36. (1) Notwithstanding anything contained in section 34, 
where any document purporting to create, assign or extinguish any 
title to or any charge on land or in respect of which a record of rights 
(Khatauni) is prepared, is registered under the ‘‘Registration Act, 1908’’ 
the registering authority shall send intimation to the Tahsildar within 
whose jurisdiction such land is situate in such form and within such 
time as may be proscribed. 
 (2) Notwithstanding anything contained in this Chapter no 
order for correction of records under section 32 and no order for 
recording succession under section 33 and no amendment of record of 
rights (Khatauni) under section 35 and no correction under section 38 
shall be recorded, unless the amount of land revenue due up-to-date 
in respect of the land to which such order relates has been deposited. 
Bar against 
certain suits 37. No suit or other proceeding shall lie in any revenue court at 
the instance of any person obtaining possession of any land by 
succession or transfer, until he has made a report under section 33 or 
section 34, as the case may be. 
Correction of 
errors and 
omission 
38. (1) An application for correction of any error or omission in 
the map, field-book (khasra) or record of rights (Khatauni) shall be 
made to the Tahsildar in the manner prescribed. 
 4[ (2) On receiving an application under sub-section (1) or on 
any error or omission otherwise coming to his knowledge, the 
Tahsildar shall make such inquiry as may appear to him to be 
necessary, and refer the case along with his report to the Collector in 
the case of map correction and to the Sub-Divisional Officer in matter 
of other correction. 
—————————————————————————————————————————— 
1.  Omit. by sec. 27(a)(i) of U. P. Act no. 04 of 2016. 
2.  Subs. by sec. 27(a)(ii) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 27(b) of U. P. Act no. 04 of 2016. 
4.  Subs. by sec. 29 (a) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
32 
 (3) The case shall be decided by the Collector or the Sub 
Divisional Officer as the case may be, after considering any objection 
filed and evidence produced before him or before the Tahsildar. 
 (4) Any person aggrieved by an order of the Collector or the 
Sub-Divisional Officer, as the case may be, under sub-section (3) may 
prefer an appeal to the Commissioner within a period of thirty days 
from the date of such order, and 1[The decision of the Commissioner 
shall, subject to the provisions of section 210, be final].] 
 2[ (5) Any forged or manipulated entry in the map, the khasra 
or the record of rights (Khatauni) may be expunged under this section. 
 (6) Notwithstanding anything contained in other provisions of 
this Code, the Revenue Inspector may correct any undisputed error or 
omission in the record of rights (Khatauni) or Khasra in such manner 
and after making such inquiry, as may be prescribed. ] 
 Explanation :— The power to correct any error or omission 
under this section shall not be construed to include the power to 
decide a dispute involving question of title.  
Certain 
orders of 
revenue 
officers not 
to debar a 
suit 
39. No order passed by a Revenue Inspector under section 33, 
or by a Tahsildar under sub-section (1) of section 35 or by a Sub-
Divisional Officer under sub-section (3) of section 38 or by a 
Commissioner under 3[sub-section (4) of section 38] shall debar any 
person from establishing his rights to the land by means of a suit 
under section 144.  
Presumption 
as to entries 40. All entries 4[in the record of right (Khatauni)] prepared in 
accordance with the provisions of this Code shall be presumed to be 
true, until the contrary is proved.  
Kisan Bahi 41. (1) Every time when a record of rights (Khatauni) is 
prepared under this Chapter, the Collector shall as soon as may 
because to be supplied to every tenure-holder a Kisan Bahi containing 
such particulars as may be prescribed.  
 (2) The Kisan Bahi shall be a consolidated pass-book for all the 
holdings held by a tenure-holder in the district. 
(3) In the case of a joint holding, it shall be sufficient for the 
purpose of this section if Kisan Bahi is supplied only to such one or 
more of the recorded co-tenure holders as may apply for it. 
 
 
 
—————————————————————————————————————————— 
1.  Subs. by sec. 3 of U. P. Act no. 07 of 2019. 
2.  Ins. by sec. 29(a) of U. P. Act no. 04 of 2016. 
3.  Subs. by sec. 30 of U. P. Act no. 04 of 2016. 
4.  Subs. by sec. 31 of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
34 
 (4) The tenure holder shall be liable to pay such cost for the 
Kisan Bahi and in such manner as may be prescribed. 
 (5) Every person holding Kisan Bahi shall, from time to time, be 
entitled, without any extra payment, to get the amendments made in 
the record of rights (Khatauni) incorporated in his Kisan Bahi.  
 (6) Whenever a bank or other public financial institution 
advances loan to a tenure holder on the basis of a representation of the 
tenure holder that he is a holder of the holdings recorded in the Kisan 
Bahi, it shall endorse the details of the loan so advanced in the Kisan 
Bahi. 1[* * *] 
 (7) The tenure holder shall also submit to such bank or other 
financial institution an affidavit declaring that he has not taken any 
other loan (which remains wholly or partly unpaid) on the security of 
the holdings comprised in the Kisan Bahi nor has he transferred the 
holding or any share therein to any person in any other manner 
whatsoever. 
 (8) Any tenure holder who in such an affidavit makes any 
statement which is false and which he either knows or believes to be 
false or does not believe to be true, shall be punished with 
imprisonment of either description for a term which may extend to 
three years and shall, also be liable to fine.  
 (9) Such bank or other financial institution shall also endorse 
the final repayment of the loan on the Kisan Bahi.  
Duty to 
produce 
information 
or documents 
42. Every person whose rights, interests or obligations are 
required to be or have been entered in any record or register 
maintained under this Chapter shall be bound, on the requisition of 
any revenue officer engaged in compiling or revising such record or 
register, to furnish or produce for his inspection, within such time as 
may be specified, all such information or documents needed for the 
correct compilation or revision thereof as may be within his knowledge 
or in his possession or power.  
 CHAPTER—VI 
Revision of village records 
Notification 
of record and 
survey 
operations 
43. (1) Whenever the State Government is of opinion that in 
any district or other local area, a revision of records or a re-survey, or 
both is necessary, it shall publish a notification to that effect and 
thereupon such district or area shall be deemed to be under record 
operation or survey operation or both, as the case may be.  
 
—————————————————————————————————————————— 
1.  Omit. by sec. 32(c) of U. P. Act no. 04 of 2016. 
[The Uttar Pradesh Revenue Code, 2006]  
36 
 1[ (2) The State Government may, by notification in the gazette, 
order that a survey operation or a record operation of abadi or village 
abadi or village abadi or both shall be made in the manner prescribed.] 
 2[ (3) The State Government may, by a subsequent notification, 
amend or cancel the notification issued under sub-section (1) or sub-
section (2), or declare the operation to be closed. ] 
Record 
Officer and 
Assistant 
Record 
Officer 
44. (1) The State Government may appoint a Record Officer 
who shall be incharge of the record operation or the survey operation 
or both and may also appoint as many Assistant Record Officers as it 
may deem fit.  
 (2) The Assistant Record Officer shall, for so lon

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