Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Uttar Pradesh - Subsection Section 24(5) in U.P. Consolidation of Holdings Rules, 1954 (5)The ultimate responsibility for the correct determination of the exchange ratio of each plot shall be that of the Assistant Consolidation Officer himself.
