Section 19 in U.P. Consolidation of Holdings Rules, 1954
19.
Sections 8 and 54(2)(d). - All the entries of the current annual register shall be tested by the Consolidator cent per cent by comparing them with the entries of the previous annual register or registers and connected field books and also the existing record-of-rights prepared during the last settlement or the revisions of records. Mistakes and disputes detected shall be entered in the appropriate columns in the list of mistakes and disputes in land records in C.H. Form 4.
