Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(3) in U.P. Consolidation of Holdings Rules, 1954 (3)The notice, which it may become necessary for the Consolidation Officer to issue to any person in connection with the disposal of a dispute by him, shall be in C.H. Form 6-A.
