Section 8A(3) in U.P Consolidation of Holdings Act, 1953
(3)[ The standard plots referred to in clause (d) of sub-section (2) shall be determined by the Assistant Consolidation Officer after ascertaining from the members of the Consolidation Committee and the tenure-holders of the units, the best plot or plots of the unit, regard being had to productivity, location and the existing soil class of the plot or plots] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 21.1.1978).].
