Section 23(1)(b) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(b) in U.P Consolidation of Holdings Act, 1953

(b)where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under subsections (1) to (4) of Section 21.

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State of Uttar Pradesh - Subsection

Section 23(1)(b) in U.P Consolidation of Holdings Act, 1953