Section 49(3) in U.P. Consolidation of Holdings Rules, 1954
(3)Where the Consolidation Officer rejects the objection, he shall cause a notice of rejection to objection to be served on the tenure-holder. Where, however, in accepting any objection, the Consolidation Officer finds it necessary to make any alteration in, the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] he shall cause a revised extract, in [C.H. Form 23] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.], to be served on the tenure-holder concerned free of cost. The objection under sub-section (1) of Section 21 shall not be deemed to be disposed of until the aforesaid notice rejecting the objection or, as the case may be, the revised extract has been served on the tenure-holders concerned.
