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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(g) in U.P Consolidation of Holdings Act, 1953

(g)every tenure-holder is, as far as possible, allotted chaks in conformity with the process of rectangulation in rectangulation units.