Section 3(4) in U.P Consolidation of Holdings Act, 1953
(4)[ 'Director of Consolidation' means the person appointed as such by the State Government to exercise the powers and perform the duties of the Director of Consolidation under this Act or the rules made thereunder and shall include an Additional Director of Consolidation and a Joint Director of Consolidation] [[Substituted by U.P Act No. 38 of 1958. Prior to substitution, it stood as under :-'(4) 'Director of Consolidation' means an Officer appointed by the State Government under Section 42, to perform the duties of the Director of Consolidation under this Act.']];
