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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 15 in The U.P. Consolidation Lekhpals Service Rules, 1978 15. Appointing Authority. - The appointing authority in respect of Consolidation Lekhpal shall be the Settlement Officer, Consolidation.
