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[Cites 0, Cited by 4] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in U.P Consolidation of Holdings Act, 1953

(a)When the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.] [Substituted by U.P. Act No. 8 of 1963.]