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[Cites 0, Cited by 0] [Section 52A(7)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(7)(c) in U.P Consolidation of Holdings Act, 1953

(c)Before deciding the objections under clause (a), the Consolidation Officer, and before deciding the appeal under clause (b), the Settlement Officer, Consolidation, may make a local inspection of the site in dispute after notice to the parties concerned.