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[Cites 0, Cited by 0] [Section 52A(7)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(7)(d) in U.P Consolidation of Holdings Act, 1953

(d)It shall be lawful, for reasons to be recorded in writing for the Consolidation Officer under clause (a) and the Settlement Officer, Consolidation, under clause (b) to modify the draft plan in accordance with the principles specified in sub-section (4) and for the Settlement Officer, Consolidation, to remand the same either to the Consolidation Officer or to the Assistant Consolidation Officer with such directions as he thinks fit.