Section 33 in U.P. Consolidation of Holdings Rules, 1954
33.
Section 12-D. - An application for amalgamation of holdings shall be in C.H. Form 10. All orders authorizing amalgamation of holdings shall be recorded in the appropriate columns of the [revised annual register in C.H. Form 11] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
