Section 49(6) in U.P. Consolidation of Holdings Rules, 1954
(6)Where in deciding a revision under Section 48 the Director of Consolidation makes any alteration in the Provisional Consolidation Scheme, as confirmed under Section 23, he shall cause a revised extract in C.H. Form 23 to be issued to the tenure-holder concerned.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
