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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(11A) in U.P Consolidation of Holdings Act, 1953

(11A)[ 'Unit' means a village or part thereof, and where the Director of Consolidation so notifies by publication in the Official Gazette, two or more villages or parts thereof, for which a single scheme of consolidation is to be framed] [Added by U.P Act No. 38 of 1958.];