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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2)(d) in U.P Consolidation of Holdings Act, 1953

(d)procedure relating to the revision of maps and records including declaration of rights, partition of joint holdings, valuation of plots, determination and apportionment of compensation of plots, determination and apportionment of compensation for wells, trees and other improvements and the preparation and publication of the Statement of Principles under Sections 7 to 11 and 12;