Section 24C in U.P. Consolidation of Holdings Rules, 1954
24C. [ All objections against the Statement of Principles under Section 9 of the Act shall be filed in writing and shall be signed by the person making them. They shall clearly indicate the manner in which the interests of the objectors are likely to be affected.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
