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State of Uttar Pradesh - Section

Section 52 in U.P Consolidation of Holdings Act, 1953

52. Close of consolidation operations.

(1)As soon as may be, after fresh maps and records have been prepared [under sub-section (1) of Section 27] [Substituted by U.P. Act No. 12 of 1965 (w.e.f. 08.03.1963).], the State Government shall issue a notification in the Official Gazette that the consolidation operations have been closed in the [unit and the village or villages forming a part of the unit] [Substituted by U.P. Act No. 38 of 1958.] shall then cease to be under consolidation operations :[Provided that the issue of the notification under this section shall not affect the powers of the State Government to fix, distribute and record the cost of operations under this Act.] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).]
(1A)[ The notification issued under sub-section (1) shall be published also in a daily newspaper having circulation in the area and in such other manner as may be considered proper] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).]
(2)[ Notwithstanding anything contained in sub-section (1), any order passed by a Court of competent jurisdiction in cases of writs filed under the provisions of the Constitution of India, or in cases of proceedings pending under this Act on the date of issue of the notification under sub-section (1), shall be given effect to by such authorities, as may be prescribed and the consolidation operation shall, for that purpose, be deemed to have not been closed.] [Added by U.P. Act No. 8 of 1963.]
(3)[ Where the allotment or lease of any land made before the Consolidation Scheme becomes final under Section 23, is cancelled by an order under sub-section (4) of Section 198 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and such order becomes final, then notwithstanding anything contained in the provisions of this Act, such order shall be given effect to by such authorities, as may be prescribed, in the following manner, and the consolidation operation shall, for that purpose, be deemed to have not closed, namely -
(a)the value of the land which was the subject-matter of such allotment or lease shall first be ascertained in the manner prescribed;
(b)the value referred to in clause (a) shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation proceedings;
(c)the tenure-holder shall be entitled, during consolidation proceeding, to land equivalent in valuation to the said land.]
[Inserted by U.P. Act No. 35 of 1976 (w.e.f. 15.06.1976).]
Substituted by U.P. Act No. 24 of 1956.Prior to substitution, it stood as under :-52. Close of consolidation operation.- As soon as may be after the tenure-holders have entered into possession of their new holding in pursuance of Section 26, the State Government shall issue a notification in the Official Gazette that the consolidation operations have been closed in the village and the village shall then cease to be under consolidation operation.