Section 42 in U.P Consolidation of Holdings Act, 1953
42. [ Officers and authorities. -] [Substituted by U.P. Act No. 8 of 1963.] [(1) The State Government may appoint such authorities and officers, and for such areas, as may be necessary, to give effect to the provisions of this Act.] [[Substituted by U.P. Act No. 8 of 1963. Prior to substitution, it stood as under :-
'42. Officers and authorities. - (1) The State Government may appoint such number of officers and authorities as may be required for the purpose of consolidation in a consolidation area.']](2)The District Deputy Director of Consolidation may, subject to such directions as the Director of Consolidation may issue from time to time, demarcate the circles to be assigned to Consolidation Lekhpals, Consolidators and other authorities appointed for the district under sub-section (1).
