Section 29C(2) in U.P Consolidation of Holdings Act, 1953
(2)[ The provisions of Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951), shall mutatis mutandis apply to such land] [[Substituted by U.P. Act No. 21 of 1966. Prior to substitution, it stood as under :-
