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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Uttar Pradesh - Subsection

Section 104(3) in U.P. Consolidation of Holdings Rules, 1954

(3)As soon as the statement in C.H. Form 44 has been confirmed by the Settlement Officer, Consolidation, entries shall be made accordingly in the khatauni prepared in Rule 97 for each of such village.