11C. [ Amendment of Delimitation Order. -] [Inserted by U.P. Act No. 7 of 1953.] [(1)] [Re-numbered as sub-section (1) thereof, by U.P. Act No. 26 of 1995.] The State Government may, after consulting the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] concerned, by a subsequent order, alter or amend the final order under sub-section (3) of Section 11-B.
(2)[ For the alteration or amendment of airy order under sub-section (1), the provisions of sub-sections (2) and (3) of Section 11-B shall mutatis mutandis apply.] [Inserted by U.P. Act No. 26 of 1995.]
