Section 27A in U.P. Consolidation of Holdings Rules, 1954
27A. [ Section 12-A. - (1) The Settlement Officer, Consolidation shall cause to be prepared by the Consolidation Lekhpal a statement in C.H. Form 7 to show the amount of the land revenue payable on new holdings, and apportionment or alteration, if any, in the amount of land revenue on existing holdings, where this may be necessary in view of the orders passed under Section 9-A. C.H. Form 7 will show the Fasli year from which the above changes in land revenue on the affected holdings became due.
(2)After the statement has been checked by the Consolidator and the Assistant Consolidation Officer, to ensure its correctness it shall be published in the unit and all objections received within seven days of its publication shall be enquired into by the latter.(3)After making such changes in it as the Assistant Consolidation Officer considers necessary, the statement shall be submitted by him to the Consolidation officer, with a report on each of the objections received. The Consolidation Officer, shall also check the statement with a view to satisfy himself about its correctness. He will prepare report of mistakes that come to his notice and initial the corrections thus made and will also sign the statement on each page. The statement and the report of the Assistant Consolidation Officer accompanying it will then be forwarded by the Consolidation Officer with his own report, if any, to the Settlement Officer Consolidation, who shall examine the statement and the objections, and pass orders for the assessment, or apportionment or alteration of the land revenue, as the case may be.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
