Section 6 in U.P Consolidation of Holdings Act, 1953
6. Cancellation of notification under Section 4.
(1)It shall be lawful for the State Government at any time to cancel the [notification] [Substituted by U.P. Act No. 8 of 1963.] made under Section 4 in respect of the whole or any part of the area specified therein.(2)[ Where a] [[Substituted by U.P. Act No. 38 of 1958. Prior to substitution, it stood as under :-'(2) Where a declaration has been cancelled in respect of any area under sub-section (1), such area shall with effect from the date of cancellation cease to be under consolidation operations'.]] [notification] [Substituted, by U.P. Act No. 8 of 1963.] has been cancelled in respect of any unit under sub-section (1), such area shall, subject to the final orders relating to the correction of land records, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of the cancellation.
