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[Cites 0, Cited by 0] [Section 52A(4)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(4)(b) in U.P Consolidation of Holdings Act, 1953

(b)The re-arrangement of Chaks should be made only to the extent it is really necessary for making provision of Chak Roads and Chak Guls with the minimum possible dislocation in the Consolidation Scheme already confirmed.