Section 3A(12)(a) in U.P. Consolidation of Holdings Rules, 1954

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State of Uttar Pradesh - Subsection

Section 3A(12)(a) in U.P. Consolidation of Holdings Rules, 1954

(a)Vacancies among members of a Consolidation Committee shall be filled in -

(i)by election by the Land Management Committee or Committees, as the case may be, in the manner laid down in sub-rule (6) in case the outgoing member was an elected member;

(ii)by nomination by the Settlement Officer Consolidation or the Collector, as the case may be in case the outgoing member was a nominated member.

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State of Uttar Pradesh - Subsection

Section 3A(12)(a) in U.P. Consolidation of Holdings Rules, 1954