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[Cites 0, Cited by 4] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in U.P Consolidation of Holdings Act, 1953

(1)The annual register shall be revised on the basis of the orders passed under sub-section (1) and sub-section (2) of Section 9-A. It shall thereafter be prepared in the form prescribed and published in the unit.