Section 25(2) in U.P. Consolidation of Holdings Rules, 1954
(2)valuation of plots, trees, wells and other improvements:Provided that no objection shall be dismissed merely on the ground that a composite objection in respect of matters referred to in sub-clauses (a) and (b) has been filed.(ii)The Assistant Consolidation Officer shall get separate case files opened in respect of each of the two categories of objections mentioned in sub-clauses (a) and (b) of clause (i).](f)[ Cases relating to each of the two categories mentioned in clause (i) of sub-rule (e) shall be entered in chronological in a Misilband register in C.H. Form 6 to be maintained by each Assistant Consolidation Officer.] [Substituted by Notification No. 31/170-I-E, dated 15.11.1971.](g)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](h)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
