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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(5) in U.P. Consolidation of Holdings Rules, 1954

(5)[ Where in deciding an appeal filed under sub-section (2) of Section 21, the Settlement Officer, Consolidation makes any alterations in the provisional Consolidation Scheme, he shall cause to be issued to the tenure-holder concerned a revised extract in C.H. Form 23.