Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(4) in The U.P. Consolidation Lekhpals Service Rules, 1978 (4)'Consolidation Lekhpals' means the Consolidation Lekhpal as defined in Section 3 (2-B) of the Act and includes a Lekhpal appointed under U.P. Land Revenue Act, 1901;
