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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3)(i) in U.P Consolidation of Holdings Act, 1953

(i)Where the allotments made under Section 19-A are not modified under Section 21 and are confirmed under sub-section (1), the extracts contained in the notice issued under Section 20, shall [, except as provided by or under the Act] [Inserted by U.P. Act No. 12 of 1965 (w.e.f. 11.06.1965).] be treated as final allotment orders for the tenure-holders concerned.