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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3)(ii) in U.P Consolidation of Holdings Act, 1953

(ii)In cases not covered by clause (i), revised extract specifying the modified allotments, as confirmed under sub-section (1), shall be issued by -