Section 3(3) in U.P Consolidation of Holdings Act, 1953
(3)[ 'Consolidation Officer' means a person appointed as such by the State Government to exercise the powers and perform the duties of Consolidation Officer under this Act or the rules made thereunder] [[Substituted by U.P Act No. 38 of 1958. Prior to substitution, it stood as under :-'(3) 'Consolidation Officer' means an Officer appointed by the State Government under Section 42 to perform the duties of a Consolidation Officer under this Act.']] [and shall include a Rectangulation Officer] [Added by Act No. 8 of 1963.];
