Section 117 in U.P. Consolidation of Holdings Rules, 1954
117.
Section 52A. - After confirmation of the plan by the Settlement Officer, Consolidation under sub-section (8) of Section 52A, it shall be published in accordance with sub-section (8) of Section 3 and allotment orders shall be issued in C.H. Form 23-C to the tenure-holders concerned or the Chairman of the Land Management Committee, as the case may be.
