Section 25 in U.P Consolidation of Holdings Act, 1953
25.
[* * *] [[Deleted by U.P. Act No. 38 of 1958. Prior to deletion, it stood as under :-'25. Allotment of new holdings. - After the final Consolidation Scheme has come into force, the Assistant Consolidation Officer shall in the prescribed manner and form issue allotment order showing the new field allotted to each tenure-holder in accordance with the said scheme'.]]
