Section 4A in U.P Consolidation of Holdings Act, 1953
4A. [ (1) Where the State Government is of opinion that in the case of a district or part thereof in respect of which a notification has already been issued under Section 52, it is expedient in public interest so to do, it may make a declaration by notification in the Gazette that such district or part thereof may again be brought under consolidation operation :] [Inserted by U.P. Act No. 35 of 1976 (w.e.f. 15.06.1976).]
[Provided that no such declaration shall be issued within twenty years from the date of the notification referred to in the said section, but in special circumstances the State Government may, in public interest, issue such declaration after ten years from the said date.] [Substituted by U.P Act No. 24 of 1986 (w.e.f. 28.11.1986).](2)The provisions of this Act shall mutatis mutandis apply to every notification issued under sub-section (1) as they apply to a notification under Section 4.
