Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24A] [Entire Act] State of Uttar Pradesh - Subsection Section 24A(6) in U.P. Consolidation of Holdings Rules, 1954 (6)The Settlement Officer, Consolidation, shall after hearing the Consolidation Committee, give his decision on the points referred to him under sub-rule (5).
