Section 54A in U.P. Consolidation of Holdings Rules, 1954
54A. [ Section 24. - Before the date from which the Consolidation Scheme shall come into force is fixed under Section 24, the Settlement Officer, Consolidation, shall satisfy himself that the boundary lines of chaks have been properly demarcated in accordance with the final Consolidation Scheme.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
