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[Cites 0, Cited by 0] [Section 3A(10)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(10)(ii) in U.P. Consolidation of Holdings Rules, 1954

(ii)that the Consolidation Committee has refused or failed without reasonable cause or excuse to discharge the duties or perform the functions, imposed or assigned by the Act or the Rules, or circumstances have so arisen that the Consolidation Committee has been rendered unable to discharge the duties or to perform the functions aforesaid, he may, by notification in the Official Gazette, constitute a new Consolidation Committee in accordance with the provisions of these rules, or nominate such number of persons being not less than two as he may deem fit to constitute the new Committee.]