Section 111 in U.P. Consolidation of Holdings Rules, 1954
111. [ Sections 48 and 54. - An application under Section 48 of the Act shall be presented by the applicant or his duly authorised agent to the Joint/Deputy/Assistant Director of Consolidation, nominated by the Director of Consolidation, Uttar Pradesh for the District or Settlement Officer (Consolidation) unit concerned or failing posting of any such Joint/Deputy/Assistant Director of Consolidation in the district, to the District Deputy Director (Consolidation) within 30 days of the order against which the application is directed. It shall be accompanied by copy of the judgment or order in respect of which the application is preferred. Copies of judgment or order, if any, of other subordinate authorities in respect of dispute shall also be filed alongwith the application.] [Substituted by Notification No. 65/69/79(1226)-Revenue-S-UPA-5/1954-Rule/1954-AM(21)-1980 dated 20.02.1980.]
