Section 4 in U.P Consolidation of Holdings Act, 1953
4. [ Declaration and notification regarding consolidation. - (1)(a) The State Government may, where it is of opinion that a district or part thereof may be brought under consolidation operations, make a declaration to that effect in the Gazette, whereupon it shall become lawful for any officer or authority who may be empowered in this behalf by the District Deputy Director of Consolidation -
(i)to enter upon and survey, in connection with rectangulation or otherwise, and to take levels of any land in such area;(ii)to fix pillars in connection with rectangulation, and;(iii)to do all acts necessary to ascertain the suitability of the area for consolidation operations.(b)The District Deputy Director of Consolidation shall cause public notice of the declaration issued under clause (a) to be given at convenient places in the said district or part thereof.(2)(a)When the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.] [Substituted by U.P. Act No. 8 of 1963.](b)[ Every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).]
