Section 30(b) in U.P. Consolidation of Holdings Rules, 1954
(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.]
