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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9B(4) in U.P Consolidation of Holdings Act, 1953

(4)The Consolidation Officer and the Settlement Officer, Consolidation, shall, before deciding an objection or an appeal, make local inspection of the unit after giving due notice to the parties concerned and the Consolidation Committee.] [Added by U.P. Act No. 8 of 1963.]