Section 17 in U.P. Consolidation of Holdings Rules, 1954
17.
Section 6. - The [notification] [Substituted, for the word 'declaration' by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] made under Section 4 of the Act, may among other reasons, be cancelled in respect of whole or any part of the area on one or more of the following grounds, viz., that -(a)the area is under a development scheme of such a nature as when completed would render the consolidation operations inequitable to a section of the peasantry;(b)the holdings of the village are already consolidated for one reason or the other and the tenure-holders are generally satisfied with the present position;(c)the village is so torn up by party factions as to render proper consolidation proceedings in the village very difficult; and(d)that a co-operative society has been formed for carrying out cultivation in the area after pooling all the land of the area for this purpose.
