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State of Uttar Pradesh - Section

Section 12 in The U.P. Debt Relief Rules, 1977

12. Consolidation of cases [Sections 8 (2), 19 (2), 23 (2) and 35].

- The Tahsildar, the Debt Settlement Officer, or the Appellate Officer, as the case may be, may in his discretion, consolidate two or more cases pending before him, if the parties or the properties involves are common.