Section 54(2)(c) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2)(c) in U.P Consolidation of Holdings Act, 1953

(c)the procedure for the disposal of suits and proceedings stayed under Section 5;

(cc)[ the conditions to be observed by the Settlement Officer, Consolidation in granting permission referred to in clause (c) of sub-section (1) of Section 5, for transfer of holdings in the Consolidation area;] [Inserted by U.P. Act No. 35 of 1976 and shall be deemed always to have been inserted.]

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State of Uttar Pradesh - Subsection

Section 54(2)(c) in U.P Consolidation of Holdings Act, 1953