Section 3(9) in U.P Consolidation of Holdings Act, 1953
(9)[ 'Settlement Officer, Consolidation' means the person appointed as such by the State Government to exercise the powers and perform the duties of a Settlement Officer, Consolidation under this Act or the rules made thereunder and shall include an Additional Settlement Officer, Consolidation and Assistant Settlement Officer, Consolidation] [[Substituted by U.P Act No. 38 of 1958. Prior to substitution, it stood as under :-'(9) 'Settlement Officer Consolidation' means an officer appointed by the State Government under Section 42 to perform the duties of a Settlement officer Consolidation under this Act and includes any person authorized by the State Government to perform all or any of the functions of the Settlement Officer Consolidation under this Act.' ]];
