Section 4(2) in U.P Consolidation of Holdings Act, 1953
(2)(a)When the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.] [Substituted by U.P. Act No. 8 of 1963.](b)[ Every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).]
