Section 24D in U.P. Consolidation of Holdings Rules, 1954
24D. [ The Consolidation Officer or the Settlement Officer, Consolidation, as the case may be, shall, when making a local inspection of the unit under Section 9-B, or for the purpose of deciding an appeal under Section 11 prepare inspection memos and place them on the file containing his order.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
