When any local area is under survey operations the Record Officer shall prepare for each village therein a map and field-book, which shall thereafter be maintained by the Collector as provided by Section 28, instead of the map and field-book previously existing.[53. Preparation of new record of rights. - Where any local area is under record operation, the Record Officer shall frame for each village therein the record specified in Section 32 and the record so framed shall thereafter be maintained by the Collector, instead of the record previously maintained under Section 33.] [Substituted by U.P. Act No. 1 of 1951.][54. (1) For revising the map and records under this Chapter, the Record Officer shall, subject to the provisions hereinafter contained, cause to be carried out survey, map correction, field to field Partal and test and verification of current annual register in accordance with the procedure prescribed.(2)After the test and verification of the current annual register in accordance with sub-section (1), the Naib-Tahsildar shall correct clerical mistakes and errors, if any, in such register, and shall cause to be issued to the concerned tenure-holder and other persons interested, notices containing relevant extracts from the current annual register and such other records as may be prescribed, showing their rights and liabilities in relation to land and mistakes and disputes discovered during the operations mentioned in the said sub-section.(3)Any person to whom notice under sub-section (2) has been issued may, within twenty-one days of the receipt of notice, file before the Naib-tahsildar objection in respect thereof disputing the correctness or nature of the entries in such records or extracts.(4)Any person interested in the land may also file objection before the Naib-Tahsildar at any time before the dispute is settled in accordance with sub-section (5), or before the Assistant Record Officer, at any time before the objections are decided in accordance with sub-section (6).(5)The Naib-Tahsildar shall -(a)where objections are filed in accordance with sub-section (3) or sub-section (4) after hearing the parties concerned; and(b)in any other case after making such inquiry as he may deem necessary correct the mistake, and settle the dispute, by conciliation between the parties appearing before him, and pass orders on the basis of such conciliation.(6)The record of all cases which cannot be disposed of by the Naib-Tahsildar by conciliation as required by sub-section (5), shall be forwarded to the Assistant Records Officer who shall dispose of the same, in accordance with tire provisions of Section 40,41 or 43, as the case may be, and where the dispute involves a question of title, he shall decide the same after a summary inquiry.(7)Where after tire summary inquiry under sub-section (6), the Assistant Record Officer is satisfied that the land in dispute belongs to the State Government or a local authority, he shall cause the person in unauthorised occupation of such land to be evicted and may, for that purpose use or cause to be used such force as may be necessary.(8)Every order of the Assistant Record Officer -(a)made under sub-section (6) shall, subject to the provisions of Sections 210 and 219, be final;(b)made under sub-section (7) shall subject to the result of any suit which tire aggrieved person may file in any Court of competent jurisdiction, be final].[55. Particulars to be stated in the list of cultivators. - The register of persons cultivating or otherwise occupying land specified in Section 32 shall specify as to each tenure-holder the following particulars :-(a)the class of tenure as determined by the Uttar Pradesh Zamindari and Land Reforms Act, 1950,(b)the revenue or rent payable by the tenure-holder, and(c)and other conditions of tenure which the [State Government] may by rules made under Section 234 require to be recorded.Explanation. - For the purposes of this section the year for which the register is prepared shall be reckoned as a complete year.] [Substituted by U P. Act No. 1 of 1951.]
