Section 61 in U.P. Consolidation of Holdings Rules, 1954
61. [ Section 33. - (1) The Jamabandi for cost of consolidation operations shall be prepared by the Consolidation Lekhpal in C.H. Form 27.
(2)After the Jamabandi of a village has been checked cent per cent both by the Consolidator and the Assistant Consolidation Officer and 20 per cent of its entries have also been checked and initialled by the Consolidation Officer, it shall be sent to Tahsildar for recovery of amounts shown therein as arrears of land revenue.(3)The cost assessed on a tenure-holder shall be payable by him in two equal instalments -(a)the first instalment shall become due for recovery with the first land revenue kist falling due after the Provisional Consolidation Scheme has been confirmed by the Settlement Officer, Consolidation under sub-section (1) of Section 23 of the Act; and(b)the second instalment shall become due for recovery with the next land revenue kist.]
