Section 52A(10) in U.P Consolidation of Holdings Act, 1953
(10)The provisions of Chapter IV shall mutatis mutandis apply in relation to the said plan as they apply in relation to the final Consolidation Scheme, and for the purposes of application of Chapter IV, land contributed for Chak Roads and Chak Guls provided under this section shall be deemed to be land contributed for public purposes under Section 8-A.] [Inserted by U.P. Act No. 31 of 1970 (w.e.f. 16.9.1970).]
