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State of Uttar Pradesh - Section
Section 12D in U.P Consolidation of Holdings Act, 1953
12D. Amalgamation of holdings.
- Two or more tenure-holders may, at any time, before the publication of the revised annual register under sub-section (1) of Section 10, apply to the Consolidation Officer to amalgamate their holdings of like tenure on such terms as may be agreed upon between them. The Consolidation Officer may, if the proposed amalgamation is in the interest of consolidation, give effect to the same.| Substituted by U.P. Act No. 8 of 1963.Prior to substitution, it stood as under :-12D. Amalgamation of plots of two or more tenure-holders.- Two or more tenure-holders may, within 15 days of the publication of records under Section 11-B, apply to the Consolidation Officer to amalgamate their holdings of like tenure on such terms as may be agreed upon between them. The Consolidation Officer shall, where the proposed amalgamation is not in conflict with general scheme of consolidation of the unit, give effect to the same. |