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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(i) in U.P. Consolidation of Holdings Rules, 1954

(i)canals, tube-wells and other wells of durable nature; earthen wells will, generally not be considered of durable nature, except where the Consolidation Committee decides otherwise and the decision is confirmed by the Settlement Officer, Consolidation; and