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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1A) in U.P. Consolidation of Holdings Rules, 1954

(1A)[ An alphabetical list in Hindi in C.H. Form 10-A showing all the holdings of a tenure-holder at one place, after incorporating partition and amalgamation orders as shown in C.H. Form 11, shall be prepared by the Consolidation Lekhpal and checked by the Consolidator, and Assistant Consolidation Officer of the circle. The Officer checking the entries in the list shall initial them in token of his having checked them.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]