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] [Section 3A] [Entire Act] State of Uttar Pradesh - Subsection Section 3A(11) in U.P. Consolidation of Holdings Rules, 1954 (11)[ The resignation of a member or a Chairman of a Consolidation Committee may be accepted by the Settlement Officer, Consolidation.
