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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1A) in U.P. Consolidation of Holdings Rules, 1954

(1A)[ The Provisional Consolidation Scheme prepared under sub-rule (1) shall be accompanied by a copy of the map of the unit showing the plots allotted to tenure-holders and the location of land set apart for public purposes.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]