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[Cites 0, Cited by 2] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2) in U.P Consolidation of Holdings Act, 1953

(2)The District Deputy Director of Consolidation may, subject to such directions as the Director of Consolidation may issue from time to time, demarcate the circles to be assigned to Consolidation Lekhpals, Consolidators and other authorities appointed for the district under sub-section (1).