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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109A(2) in U.P. Consolidation of Holdings Rules, 1954

(2)If for the purpose of giving effect to any order referred to in sub-rule (1) it becomes necessary to reallocate affected chaks, necessary orders may be passed by the Consolidation Officer, or the Tahsildar, as the case may be, after affording proper opportunity of hearing to the parties concerned.