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

State of Uttar Pradesh - Subsection

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

(3)The members of the Consolidation Committee shall preferably be literate and must be-
(i)not below twenty-one years of age; and
(ii)carrying on cultivation within the unit:
Provided that if sufficient number of members of the Land Management Committee carrying on cultivation in the unit is not available to make up the required number of elected members, the remaining may be elected out of the other members of the Land Management Committee:[Provided further that the conditions mentioned in clauses (i) and (ii) shall not apply to the ex officio members.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]