Section 6 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(6)"Compensation Officer" means a Compensation Officer appointed under Section 319;[(6-a) "Consolidated area" means the area in respect of which the final consolidation scheme has been enforced under Section 24 of the Uttar Pradesh Consolidation of Holdings Act, 1953 and the notification under Section 4 of that Act, has not been cancelled under Section 6 of that Act, in respect of such area;] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).][(6-b) ["Consolidated Gaon Fund"] [Added by U.P. Act No. 37 of 1958.] means the Consolidated Gaon Fund constituted under Section 125-A];
