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State of Uttar Pradesh - Section

Section 10 in U.P Consolidation of Holdings Act, 1953

10. Preparation and maintenance of revised annual registers.

(1)The annual register shall be revised on the basis of the orders passed under sub-section (1) and sub-section (2) of Section 9-A. It shall thereafter be prepared in the form prescribed and published in the unit.
(2)Where any entry in the annual register, published under sub-section (1), is modified in pursuance of an order passed under this Act or under any other law; a reference to the order along with an extract of its operative portion shall be noted against the said entry.[Added by U.P. Act No. 8 of 1963.]
Substituted by U.P. Act No. 8 of 1963.Prior to substitution, it stood as under :-10. Disposal of disputed cases.- (1) Upon receipt of the disputed cases under sub-section (3) of Section 9, the Consolidation Officer shall-(a) issue notice to the parties concerned calling upon them to appear before him on a date and place mentioned therein; and(b) hear the parties concerned and record evidence where tendered, and decide the objections, as if it were a Court of competent jurisdiction; anything contained in any other law for the time being in force to the contrary notwithstanding.(2) The Annual Register shall be revised on the basis of the orders of the Assistant Consolidation Officer under sub-section (2) of Section 9, and the orders of the Consolidation Officer under sub-section (1).