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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4)(i) in U.P Consolidation of Holdings Act, 1953

(i)the Consolidation Officer to revise the provisional Consolidation Scheme, after giving opportunity of being heard to the tenure- holders concerned, or to remand the same to the Assistant Consolidation Officer, with such directions as the Consolidation Officer may consider necessary; and