Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 100A in U.P. Consolidation of Holdings Rules, 1954

100A. [ The Khasra Mutabiqat along with the final village map and the Khatauni in C.H. Form 41 shall constitute the Consolidation Volume. Two such volumes shall be prepared. One of it shall be consigned to the Collector's Record Room and the other shall be delivered to the Tahsildar for being made over to the Lekhpal. Thereafter the Director of Consolidation shall take steps to notify the village under Section 52.] [Substituted by Notification No. 31/2/69 dated 30.4.1971.]