Section 114 in U.P. Consolidation of Holdings Rules, 1954
114. [ Section 52A. - Where, in order to provide a chak road or chakgul, rearrangement of chaks becomes necessary, the Assistant Consolidation Officer shall determine the exchange ratio of the plots or parts of plots of a holding or of land vested in the Gaon Sabha likely to be affected by such rearrangement by ascertaining the productivity, location and existing soil class of the plot or plots and by spot verification in the company of as many tenure-holders of the unit as he may be able to collect. The exchange ratio so determined shall be mentioned in column 4 of C.H. Form 23-B, Part-I and column 12 of the C.H. Form 23-B, Part-II, as the case may be.] [Added by Notification No. 31/1/71, dated 27.06.1973 (w.e.f. 14.07.1973).]
