Section 3(2B) in U.P Consolidation of Holdings Act, 1953
(2B)[ 'Consolidation Lekhpal' means a person appointed as such by the State Government to perform the duties of a Consolidation Lekhpal under this Act or the rules made thereunder and shall, in areas under consolidation operations, include a Lekhpal appointed under the U.P. Land Revenue Act, 1901] [Added by U.P. Act No. 38 of 1958.];
