Section 30 in U.P. Consolidation of Holdings Rules, 1954
30.
Section 12. - (a) The form in which the matter mentioned in Section 12 of the Act may be raised before the Assistant Consolidation Officer shall be C.H. Form 6-C.(b)[ The procedure laid down in Rules 25-A to 27 and 29 shall, mutatis mutandis be followed in deciding matters raised before the Assistant Consolidation Officer under Section 12.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
