Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(3) in U.P Consolidation of Holdings Act, 1953

(3)[ Where the allotment or lease of any land made before the Consolidation Scheme becomes final under Section 23, is cancelled by an order under sub-section (4) of Section 198 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and such order becomes final, then notwithstanding anything contained in the provisions of this Act, such order shall be given effect to by such authorities, as may be prescribed, in the following manner, and the consolidation operation shall, for that purpose, be deemed to have not closed, namely -
(a)the value of the land which was the subject-matter of such allotment or lease shall first be ascertained in the manner prescribed;
(b)the value referred to in clause (a) shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation proceedings;
(c)the tenure-holder shall be entitled, during consolidation proceeding, to land equivalent in valuation to the said land.]
[Inserted by U.P. Act No. 35 of 1976 (w.e.f. 15.06.1976).]
Substituted by U.P. Act No. 24 of 1956.Prior to substitution, it stood as under :-52. Close of consolidation operation.- As soon as may be after the tenure-holders have entered into possession of their new holding in pursuance of Section 26, the State Government shall issue a notification in the Official Gazette that the consolidation operations have been closed in the village and the village shall then cease to be under consolidation operation.