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State of Uttarakhand - Section

Section 7 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

7. Revision of village map.

- With a view to facilities the revision of records of each village or part thereof in the unit and subject to the provisions hereinafter contained the District Deputy Director of Consolidation shall, before the provisional consolidation scheme for a unit is prepared, cause to revise the village maps of such unit.In the revision procedure of records shall be prepared digital maps and records from modern technique and shall be remembered that the match of existing maps with the digital maps also.