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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4)(ii) in U.P Consolidation of Holdings Act, 1953

(ii)the Settlement Officer, Consolidation, to revise the provisional Consolidation Scheme, after giving opportunity of being heard to the tenure-holders concerned or to remand the same to the Assistant Consolidation Officer, or the Consolidation Officer, as the Settlement Officer, Consolidation, may think fit, with such directions as he may. consider necessary.]