Section 53 in U.P Consolidation of Holdings Act, 1953
53. [ Mutual exchange of chaks between tenure-holders. - It shall be lawful for the Settlement Officer, Consolidation, at any stage of the consolidation proceedings but before the preparation of the final records under Section 27, to allow mutual exchange of chaks or part thereof] [Added by U.P. Act No. 38 of 1958.] [by agreement] [Added by U.P. Act No. 8 of 1963.] between the tenure-holders where he is satisfied that the exchange will improve the shape of chaks, or reduce their number and generally lead to greater satisfaction amongst them.
