Section 3A(8) in U.P. Consolidation of Holdings Rules, 1954
(8)In respect of any area to which sub-section (2) of Section 117-A of the U.P. Zamindari Abolition and Land Reforms Act, 1950, is applicable, the Collector, after consultation with Chairman of the local authority concerned, shall nominate from amongst the residents of the area concerned, such number of qualified members, not being less than 5 or more than eleven, as may have been determined by the Settlement Officer, Consolidation.
