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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24A(4) in U.P. Consolidation of Holdings Rules, 1954

(4)If there is a difference of opinion between the Assistant Consolidation Officer and the Consolidation Committee on any of the terms of the Statement of Principles, the Assistant Consolidation Officer shall prepare a note covering the points of differences and forward it to the Consolidation Officer.