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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(3) in U.P. Consolidation of Holdings Rules, 1954

(3)Where the consolidation area is only a part of the village it shall be renumbered independently of the other part consisting of non-consolidation area. The Secretary, Board of Revenue shall be informed of the position with regard to the non-consolidation area for such action as he considers necessary.