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State of Uttar Pradesh - Act

U.P. Consolidation of Holdings Rules, 1954

UTTAR PRADESH
India

U.P. Consolidation of Holdings Rules, 1954

Rule U-P-CONSOLIDATION-OF-HOLDINGS-RULES-1954 of 1954

  • Published on 25 March 1964
  • Commenced on 25 March 1964
  • [This is the version of this document from 25 March 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P. Consolidation of Holdings Rules, 1954(Rules framed under Section 45(3) of the U.P. Consolidation of Holdings Act, 1953 as amended upto date)

Chapter I

1. Short title.

- These Rules shall be called the Uttar Pradesh Consolidation of Holdings Rules, 1954.

2. Extent and commencement.

- They shall come into force in the areas in which, and from the date on which, the Uttar Pradesh Consolidation of Holdings Act, 1953, other than Section 1, is made applicable.

3. Definitions.

- In these Rules, unless there is anything repugnant in the subject or context -
(1)"Act" means the Uttar Pradesh Consolidation of Holdings Act, 1953.
(1A)[ "Basic khasra" and "Basic khatauni" mean respectively the khasra and khatauni of any village current at the time of the notification under subsection (2) of Section 4.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(1B)[ "Basic year" means the year to which the basic khasra and basic khatauni pertains.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(2)"Section" means the section of the Act.
(3)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].
(3A)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].
(3B)[* * *] [Deleted by Notification No. 8860/I-A-513-56, dated 24.1.1957.].
(4)[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].
(5)[ "Standard Plots of a unit" means the plots determined as such in accordance with the provisions of Rule 20-A.] [Substituted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.]
(6)[ Exchange ratio means the paisa value per bigha or acre or hectare of a plot relative to the value of a bigha or an acre or a hectare of Standard plots of the unit.Explanation. - (a) The Paisa value of a Standard plot shall be paise 100.
(b)The exchange ratio of all plots shall be expressed in multiples of 10 paisa ranging between 100 paise and 10 paise."]
Note. - This will apply where notification under Section 4 of the Act has now been issued or where notified but valuation work has not been completed.

3A.

Section 3(2AA). - (1) There shall be Consolidation Committee for each unit having not less than five and not more than eleven members. In cases in which election of members becomes necessary in view of the provisions of sub-rule. (4), the Settlement Officer, Consolidation shall fix the number of members, not exceeding seven to be elected after taking into consideration the total number of tenure-holders in the unit and the strength of the Land Management Committee or Committees having jurisdiction therein. These members shall be elected by the members of the Land Management Committee or Committees of the village/villages falling in the unit from amongst such of them who possess qualifications prescribed in sub-rule (3). The Settlement Officer, Consolidation may with a view to making the Committee more representative nominate, not more than four members from amongst the tenure-holders of the unit possessing the necessary qualifications. One of the members nominated may be a representative of the co-operative farm or farms registered under Section 297 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, if there be any in the unit. In addition to the elected and the nominated members, the village Level Worker or Workers posted within the unit shall be ex officio members of the Committee without right to vote.
(2)[***] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(3)The members of the Consolidation Committee shall preferably be literate and must be-
(i)not below twenty-one years of age; and
(ii)carrying on cultivation within the unit:
Provided that if sufficient number of members of the Land Management Committee carrying on cultivation in the unit is not available to make up the required number of elected members, the remaining may be elected out of the other members of the Land Management Committee:[Provided further that the conditions mentioned in clauses (i) and (ii) shall not apply to the ex officio members.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(4)Where a unit consists of only one village and the number of members of the Land Management Committee of the village does not exceed five, all the members of the Land Management Committee shall become members of the Consolidation Committee. In cases in which the number of members of Land Management Committee of the village exceeds five or where the unit consists of more than one village, the number of members of Land Management Committees put together exceeds five, the Consolidation Officer shall call upon [members of] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] the Land Management Committee or Committees, as the case may be, to elect the [number of members required to be elected in, accordance with the orders of the Settlement Officer, Consolidation, passed under sub-rule (1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(5)In cases in which the Consolidation Committee is elected by one Land Management Committee only, the Chairman of the Land Management Committee, if elected as a member of the Consolidation Committee shall act as a Chairman of the Consolidation Committee. In other cases, after the Settlement Officer, Consolidation, has made nominations, if any, of members as laid down in sub-rule (1) the Committee shall elect a Chairman from amongst its members.
(5)[ (a) In cases in which the Consolidation Committee is elected by one Land Management Committee only, the Chairman of the Land Management Committee if elected as a member of the Consolidation Committee shall act as Chairman of the Consolidation Committee also :Provided that, if the Chairman of Land Management Committee on his election as a member of the Consolidation Committee or at any time thereafter refuses to act as Chairman of the Consolidation Committee, or resigns from the office, the above provision shall not apply and the members of the Committee shall elect the Chairman from amongst themselves.
(b)In cases not covered by clause (a), the members of the Consolidation Committee shall elect a Chairman from amongst themselves after the Settlement Officer, Consolidation, has made nominations, if any, as laid down in sub-rule (1)].
(6)
(a)The elections shall be conducted by the Consolidator and the procedure laid down in Rules 3 to 10 of the Uttar Pradesh Panchayat Raj Land Management Committee (Election of Members) Rules, 1963 in respect of election of members of Land Management Committees shall mutatis mutandis be followed.
(b)Any person aggrieved by the conduct of the election under clause (a) may, within fifteen days of the date of the election, file an objection before the Settlement Officer, Consolidation whose decision thereon shall be final.
(7)The Consolidation Committee so constituted shall function till the issue of the notification under Section 52 of the Act, unless it is reconstituted or some other authority is appointed in its place under the provisions of sub-rule (10), or unless the term of Land Management Committee, or of any of the Land Management Committees, if the Consolidation Committee was elected by more than one Land Management Committee, has expired. In the latter cases, the Consolidation Committee shall continue to function till such time as the new Land Management Committee or Land Management Committees, as the case may be, elect another Consolidation Committee:Provided that where the newly elected Land Management Committee is likely to be replaced by another Land Management Committee before the issue of notification under Section 52 in respect of the unit, the Director of Consolidation may, for reasons to be recorded, by general or special order, require that the Consolidation Committees already constituted shall continue to function till such time as may be specified by him.
(8)In respect of any area to which sub-section (2) of Section 117-A of the U.P. Zamindari Abolition and Land Reforms Act, 1950, is applicable, the Collector, after consultation with Chairman of the local authority concerned, shall nominate from amongst the residents of the area concerned, such number of qualified members, not being less than 5 or more than eleven, as may have been determined by the Settlement Officer, Consolidation.
(9)[ (a) Where the persons nominated by the Collector under sub-rule (8) include the Chairman of the local authority, he shall act as a Chairman of the Consolidation Committee also:Provided that, if the Chairman of the local authority on his nomination as a member of the Consolidation Committee or at any time thereafter refuses to act as Chairman of the Consolidation Committee, or resigns from the office the above provision shall not apply and the members of the committee shall elect the Chairman from amongst themselves.
(b)In cases not covered by clause (a), the members of the committee nominated by the Collector, shall elect a chairman from amongst themselves.]
(10)[ Where at any time the District Deputy Director of Consolidation finds -
(i)that a Land Management Committee does not exist in a unit notified under Section 4(2) of the Act or that the Land Management Committee or Committees has or have failed to elect the fixed number of members of the Consolidation Committee within a reasonable time, he may, by notification in the Official Gazette, nominate such number of persons being not less than two, and the Consolidation Committee shall consist of the said persons, and the information of such nominations shall be given in the unit by beat of drum and such information shall also be pasted on the notice board of the office of the Assistant Consolidation Officer, or
(ii)that the Consolidation Committee has refused or failed without reasonable cause or excuse to discharge the duties or perform the functions, imposed or assigned by the Act or the Rules, or circumstances have so arisen that the Consolidation Committee has been rendered unable to discharge the duties or to perform the functions aforesaid, he may, by notification in the Official Gazette, constitute a new Consolidation Committee in accordance with the provisions of these rules, or nominate such number of persons being not less than two as he may deem fit to constitute the new Committee.]
(11)[ The resignation of a member or a Chairman of a Consolidation Committee may be accepted by the Settlement Officer, Consolidation.
(12)
(a)Vacancies among members of a Consolidation Committee shall be filled in -
(i)by election by the Land Management Committee or Committees, as the case may be, in the manner laid down in sub-rule (6) in case the outgoing member was an elected member;
(ii)by nomination by the Settlement Officer Consolidation or the Collector, as the case may be in case the outgoing member was a nominated member.
(b)A vacancy in the office of the Chairman of Consolidation Committee shall be filled in the manner laid down in sub-rule (5) or sub-rule (9), as the case may be.]

4.

[Section 3(8)]. In effecting service of the notice giving information of the date of the publication in the unit of a document, the Serving Officer may, where the member of the Consolidation Committee is not present at his residence at the time of service or where he cannot be found after using all due and reasonable diligence, effect service by affixation of the notice on the outer door or some other conspicuous part of the house in which he ordinarily resides or carries on business or personally works for gain.

4A. [ [* * *].

5. to 12.

[* * *].] [Deleted by Notification No. 160-CH-IA-580-58 dated 16.4.1959.]

13. [* * *] [Deleted by Notification No. 5504/IA-521-55, dated 25.1.1956.].

14.

[Section 54(1)]. - (1) The Assistant Consolidation Officer shall, in consultation with the Consolidation Committee, appoint guardians, for purposes of proceedings under the Act, of such tenure-holders who are minors, idiots or lunatics unless such guardians have been already appointed by order of a competent Court.
(2)[ The guardian appointed for a minor, idiot or lunatic under sub-rule (1) shall be his natural guardian unless the natural guardian possesses, an interest adverse to the interest of the minor, the idiot or the lunatic. If the natural guardian is not so appointed, the Assistant Consolidation Officer shall record reasons therefor and shall then appoint the nearest male relative of the minor, the idiot or the lunatic, not possessing an interest adverse to him, as his guardian.
(3)A list of all such guardians together with the names of their wards shall be published in the village and any person interested in the ward may file an objection against such appointment before the Consolidation Officer within fifteen days of such publication, whose orders shall, subject to the modification, if any, made by orders passed under Section 48, be final.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

15. [* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

Chapter II

16. [* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

16A. [ (1) In view of the fact that the map, the field-book and the annual register of each village under consolidation operation shall be thoroughly revised under the provisions of Sections 7 to 11 of the Act, before a] [Added by Notification No. 160/CH-I-A-580-58, dated 16.4.1959.] [Consolidation Scheme] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.], is prepared for a unit, it will, not be necessary for the District Deputy Director of Consolidation to get these records prepared annually during the period a village remains under consolidation operations. In order to maintain the existing record-of-rights, he shall cause to be brought up-to-date the records published under Section [10(1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] by getting all orders relating to changes and transfers affecting any of the rights or interest recorded in the annual register, which are passed under Section 12 of the Act, noted in red ink in the columns of the register meant for the purpose until a fresh record-of-right is prepared under Section 27 of the Act.

(2)[ For the collection of agricultural statistics in respect of important Kharif and Rabi crops specified by the Board of Revenue periodical partals shall be carried out by the Consolidation Lekhpal every year during the period the village remains under consolidation operations. The results of these partals, be recorded by the Lekhpal in a chittha separately prepared for the purpose in accordance with the instructions of the Director. No Zaid partal shall be carried out. Kharif and Rabi Jinswars in respect of all the crops specified by the Board shall be prepared by the Consolidation Lekhpal and these shall, after the checking by the Consolidator, be forwarded to the Tahsildar concerned by the dates fixed for the submission by the supervisor Kanungo, of Kharif and Rabi Crop statement in the Land Records Manual. The figures contained in (a) Statement of Holdings, Land Revenue and Rentals, and (b) the Area Statement, for the basic year if complied or for the preceding years shall be repeated during the years the village remains under consolidation operations.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

16B.

Section 5(c). - The Settlement Officer, Consolidation, shall grant the permission referred to in Section 5(c)(ii) unless for reasons to be recorded in writing, he is satisfied that the proposed transfer is likely to affect adversely the scheme of consolidation.

17.

Section 6. - The [notification] [Substituted, for the word 'declaration' by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] made under Section 4 of the Act, may among other reasons, be cancelled in respect of whole or any part of the area on one or more of the following grounds, viz., that -
(a)the area is under a development scheme of such a nature as when completed would render the consolidation operations inequitable to a section of the peasantry;
(b)the holdings of the village are already consolidated for one reason or the other and the tenure-holders are generally satisfied with the present position;
(c)the village is so torn up by party factions as to render proper consolidation proceedings in the village very difficult; and
(d)that a co-operative society has been formed for carrying out cultivation in the area after pooling all the land of the area for this purpose.

18.

Sections 7 and 54(2)(d). - (a) The village map of the unit placed under consolidation operation shall be revised either -
(i)by the ordinary method of map correction in which each field as shown in the map is compared with its shape and size on the spot and, where necessary, the shape and size on the map are corrected after necessary measurements, or
(ii)by a complete professional survey (resurvey).The District Deputy Director of Consolidation, shall, therefore, if he has not already got the necessary information with him get enquiries made into the condition of the village maps of all the units placed under consolidation operations in his district and select villages for bringing the maps up-to-date by either of the two methods indicated above. He shall then proceed to get the maps revised accordingly [* * *].
(b)In carrying out professional survey of villages instructions contained in Chapters VI and IX, and in revising the maps by the ordinary methods of map correction instructions contained in Chapters VII and IX of the Manual for the Revision of Maps and Records will, mutatis mutandis apply.
(c)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(d)[ The work of ordinary map correction shall be carried out by the Consolidation Lekhpal. This will be checked by the Consolidator and the Assistant Consolidation Officer during their field-to-field partals of the village in accordance with the instructions of the Director for the time being in force. [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(e)In a rectangulation village the work of professional survey and rectangulation shall be carried out by a Rectangulator whose work shall be checked by the Assistant Rectangulation Officer and the Rectangulation Officer.]
Partals

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.

20.

Sections 8 and 54(2)(d). - After the test of the annual register has been carried out in the manner prescribed in Rule 19, a thorough verification of the entries in the annual register shall be carried out by the Consolidator. This shall be done by reading out the record in the village and explaining every entry in it to the tenure-holders collected in as large a number as possible somewhere in the village itself. [He shall so ascertain views of the tenure-holders concerned or the persons interested with regard to their shares in joint holdings. The mistakes and the disputes detected and the shares indicated by the persons concerned, shall be noted in the appropriate columns of the list of mistakes and disputes in land records in C.H. Form 4.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

20A. [ (a) The Assistant Consolidation Officer shall check the work of test and verification of the annual register carried out by the Consolidator and shall also determine 'Standard Plots' for the unit in accordance with the provision of sub-section (3) of Section 8-A.

(b)The list of "Standard Plot" shall be prepared in Form C.H.7-B and published alongwith a copy of the village map showing the "Standard Plots" in red ink. All objections received by the Assistant Consolidation Officer within 15 days of the publication of the list shall be entered in the Misilband Register of village. He shall forward the objections alongwith his reports to the Consolidation Officer, who shall decide the objections after affording the persons concerned an opportunity of being heard and after making spot inspection.
(c)Any person aggrieved by the order of the Consolidation Officer under sub-rule (b) may, within 15 days of the date of the order, file an appeal before the Settlement Officer, Consolidation who shall, after affording the persons concerned an opportunity of being heard and making a spot inspection, if necessary, give his decision thereon. The order of the Settlement Officer, Consolidation shall be final and not open to question.]

21.

Sections 8, 54(2)(d). - After the test and verification of the annual register as prescribed in Rules [19, 20 and 20-A] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.], a field-to-field partal of all the plots shall be carried out by the Consolidator in association with the Consolidation Committee and as many tenure-holders of the village as he can collect and the result shall be noted by him in khasra [* * *] [The word 'Partal' deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] chakbandi in C.H. Form 2-A. The mistakes and disputes discovered during the partal shall also simultaneously be noted in the appropriate columns of the list of mistakes and disputes in land records in C.H. Form 4.

22. [ Sections 8 and 54(2)(d). - The list of mistakes and disputes mentioned in Rules 19, 20 and 21 shall be prepared in C.H. Form 4 in two parts. Part I shall contain clerical mistakes, and Part II shall contain other mistakes and disputes discovered during the test and verification of the annual register and in the course of the field-to-field partal referred to in Rules 19 and 21. Details of shares claimed in joint holding shall also be recorded in Part II of C.H. Form 4.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

23. [ Sections 8 and 54(2)(d). - At the time of field-to-field partal of the village, the Consolidator shall determine whether a plot is irrigable or not, indicating at the same time in column 19 of the Khasra chakbandi the source and method of irrigation for each irrigable plot; if more than half of the plot is irrigable, the whole of it shall be so treated. The irrigable area of the plot shall be recorded in column 20 of the khasra chakbandi.

Explanation. - Plots irrigated from the following sources shall be treated as irrigable :
(i)canals, tube-wells and other wells of durable nature; earthen wells will, generally not be considered of durable nature, except where the Consolidation Committee decides otherwise and the decision is confirmed by the Settlement Officer, Consolidation; and
(ii)rivers, jheels, nalas, tanks, ponds and other sources which are able to supply water for irrigational purposes during an entire fasal in a normal year.]
Revision Of Maps And Records

24. [ Sections 8 and 54(2)(d). - (1) The Assistant Consolidation Officer shall check all the mistakes and disputes discovered and the shares recorded in C.H. Form 4 by the Consolidator during his test and verification of the annual register and field-to-field partal and shall in addition check the work of the Consolidator by himself partalling entries in respect of at least 20 percent of the plots in the village. The work done by the Assistant Consolidation Officer shall be checked by the Consolidation Officer and the Settlement Officer, Consolidation to ensure that all the mistakes, disputes and specification of shares in joint holdings have been brought on the List of Mistakes and Disputes.

(2)The Assistant Consolidation Officer shall be supplied with a copy of the soil classification map prepared in the current Settlement or roster operation for the village concerned well before he starts his check of the field-to-field partal of the village.
(3)The Assistant Consolidation Officer shall get the details of soil classification determined at the time of current Settlement or roster operations incorporated in the copy of the map of "the village prepared under Rule 18.
(4)The Assistant Consolidation Officer shall then take up, with the help of the finalised list of Standard Plots, the work of determination of exchange ratio of each plot in the unit, except plots or parts of plots covered by the Explanation appended to clause (2) of Section 3 of the Act, a list of which shall be prepared in C.H. Form 18. The exchange-ratios of plots shall be determined by the Assistant Consolidation Officer in consultation with the Consolidation Committee after making enquiries from as many tenure-holders of the unit as he may be able to collect. The exchange-ratio of each plot so determined shall be recorded in words in his own hand by the Assistant Consolidation Officer in column 28 of C.H. Form 2-A, against the plot concerned. The exchange ratio of each plot so determined shall also be shown in the copy of the map prepared under sub-rule (3). In determining the exchange ratio of each plot the following acts shall be taken into consideration -
(i)the existing soil class of the plot as recorded in the current Settlement or roster operations;
(ii)productivity as adjudged by the soil constituents of the plot, the number and kind of crops generally grown and the quantum of labour required to grow them;
Note. - Temporary or erratic increase or decrease in productivity shall not be taken into account.
(iii)availability of irrigation facilities;
Note. - In the case of irrigation by canal, the fact where the plot is irrigated by "flow system (Tor)" or "lift system (Dal)", the nearness of the plot' to the water channel and the volume of water supply shall be taken into consideration.
(iv)location having a bearing on the cost or supervision of cultivation, or the marketing of the produce of a plot.
(5)The ultimate responsibility for the correct determination of the exchange ratio of each plot shall be that of the Assistant Consolidation Officer himself.
(6)The exchange ratio of each plot shall, in accordance with the instructions which may be issued by the Director of Consolidation, be noted in the map of the unit referred to in sub-rule (3).
(7)The Assistant Consolidation Officer, at the time of determination of the exchange ratio of each plot, shall also determine, in consultation with the Consolidation Committee, and after making enquiries from as many tenure-holders of the unit as he may collect, the value of each tree, well and other improvement existing in a plot for the purpose of determination of compensation. The value so determined shall be entered in column 12 of the Khasra Chakbandi in C.H. Form 2-A. In determining the value of a tree, the Assistant Consolidation Officer shall take into consideration its age and kind with a view to finding its market value, and in determining the value of a well and other improvement he shall take into consideration, its nature, age, state of repairs and serviceability. If he so decides the Assistant Consolidation Officer may, before coming to a finding himself, request the Settlement Officer, Consolidation, to have the value of a well or other improvement, estimated by an officer of the Public Works Department. If a tree, well or other improvement is owned by more than one person, the amount of compensation which may be determined shall be apportioned among the several co-owners by the Assistant Consolidation Officer after making necessary enquiries with regard to their shares.
(8)The Consolidation Officer shall check the exchange ratios to the extent of 10 per cent of the plots in each unit along with the calculation of their valuation, the determination of value of trees, wells and other improvements. The Settlement Officer, Consolidation, shall also check the work aforesaid on the spot in at least 10 per cent of the units in the circle of each Assistant Consolidation Officer.
(9)The copy of the map showing exchange ratios of consolidable plots prepared under sub-rule (4) shall be published in the unit along with other records mentioned in clause (b) of sub-section (1) of Section 9] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

24A. [ Sections 8-A and 54.] [Substituted by Notification No. 55/35/73-Revenue-8, dated 8.6.1976.] - (1) The "Statement of Principles" shall be prepared in his own hand in C.H. Form 21 by the Assistant Consolidation Officer in consultation with the Consolidation Committee and after making enquiries from as many tenure-holders of the unit as he may be able to collect. The statement shall contain reasons for the principles incorporated therein and shall be accompanied by a copy of the map of the unit, which shall show :

(i)"Standard Plots" of the unit as determined under Rule 20-A;(ii)the existing permanent features, such as Abadi sites, canals their distributaries along with field channels (gools) roads, groves, wells, nalas, rivers, graveyards, cremation grounds and other areas, used for public purposes;(iii)the additions and alterations proposed in the site, alignment or dimensions of any of the items mentioned in clause (ii); and(iv)areas to be earmarked for any other public purposes.
(2)Besides reservation of lands for extension of Abadi, including areas for Abadi sites for Harijans and landless persons in the unit for present and future needs land may also be reserved according to the needs of each unit for the following public purposes :
(i)Manure pits;
(ii)Roads, village and inter-village rastas;
(iii)Pasture lands;
(iv)Threshing-floor;
(v)Playground;
(vi)Primary and other schools;
(vii)Hospitals;
(viii)Panchayat ghars;
(ix)Plantation of trees;
(x)Cremation grounds and graveyards;
(xi)[ Water channels (gools or nalis) and canals for irrigation purposes] [Substituted by Notification No. 31/1/79 (507)-Revenue-8 dated 15.11.1979.];
(xii)Flaying sites; and
(xiii)any other objects of similar nature for which reservation of land may be considered necessary in the interest of the tenure-holders of the unit.
Note. - Reservation for ail the purposes specified above, including those for Abadi sites shall be made separately for present needs and for future needs.
(3)During the course of the preparation of the Statement of Principles every specific problem of the unit having a bearing on equitable allotment of Chaks shall receive the attention of the Assistant Consolidation Officer and the Consolidation Committee. The principles on which such problems are proposed to be resolved should be in consonance with the provisions of the Act and these Rules, and must be incorporated in the statement.The statement shall also show the details of the "Standard Plots" determined under Rule 20-A.
(4)If there is a difference of opinion between the Assistant Consolidation Officer and the Consolidation Committee on any of the terms of the Statement of Principles, the Assistant Consolidation Officer shall prepare a note covering the points of differences and forward it to the Consolidation Officer.
(5)If the Consolidation Officer is unable to resolve the difference between the Assistant Consolidation Officer and the Consolidation Committee, he shall forward the record to the Settlement Officer, Consolidation, together with his opinion on each point of difference.
(6)The Settlement Officer, Consolidation, shall after hearing the Consolidation Committee, give his decision on the points referred to him under sub-rule (5).

24B. [ The Statement of Principles shall be published in the unit along with the map prepared under sub-rule (1) of Rule 24-A.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

24C. [ All objections against the Statement of Principles under Section 9 of the Act shall be filed in writing and shall be signed by the person making them. They shall clearly indicate the manner in which the interests of the objectors are likely to be affected.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

24D. [ The Consolidation Officer or the Settlement Officer, Consolidation, as the case may be, shall, when making a local inspection of the unit under Section 9-B, or for the purpose of deciding an appeal under Section 11 prepare inspection memos and place them on the file containing his order.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

25.

Sections 9(1) and 54(2)(d). - (a) The Assistant Consolidation Officer shall pass orders in his own hand in appropriate columns of the list of mistakes and disputes in land records for the correction of all the clerical mistakes entered in Part 1 of the list in C.H. Form 4, after consulting the previous land records of the village, where, necessary. These orders shall then be noted by the lekhpal against the relevant khatas of the annual register and shall be attested by the Consolidator. The Assistant Consolidation Officer shall also satisfy himself by checking that all his orders have been correctly recorded in the annual register.(b)[ Necessary number of copies of the notices, containing relevant extracts in C.H. Form 5 in respect of all the khatas in the annual register, after the orders of the Assistant Consolidation Officer mentioned in sub-rule (a) have been given effect to, and the notices in C.H. Form 5-B (where necessary), shall be prepared by the Consolidation lekhpal and checked by the Consolidator. At least 20 per cent of the notices shall also be checked by the Assistant Consolidation Officer to ensure their accuracy.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](c)[(i) The notices in C.H. Form 5, and where necessary, in C.H. Form 5-B also, shall be issued under the signatures of the Assistant Consolidation Officer to the tenure-holders concerned and persons interested respectively; [Substituted by Notification No. 31/1/79 (507)-Revenue-8 dated 15.11.1979.](ii)Notices in respect of land belonging to Government Departments shall be sent to the heads of the local district officers (including the Assistant Custodian of Evacuee Property). Notices in respect of land belonging to or vested in the Gaon Sabha, or any other local authority, shall be sent to the Pradhan of the Gaon Sabha or the Chairman of the local authority, as the case may be;(iii)Office copies of the notices issued, under clauses (i) and (ii) shall be kept on the common village file for so long as they are not made part of separate files. The common village file shall bear a proper index of its contents.](d)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(e)[(i) An objector shall file separate objections in respect of - [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(1)rights and liabilities in respect of land together with specification of shares of individual tenure-holders in joint holdings and other cognate matter relating to partition; and
(2)valuation of plots, trees, wells and other improvements:Provided that no objection shall be dismissed merely on the ground that a composite objection in respect of matters referred to in sub-clauses (a) and (b) has been filed.
(ii)The Assistant Consolidation Officer shall get separate case files opened in respect of each of the two categories of objections mentioned in sub-clauses (a) and (b) of clause (i).]
(f)[ Cases relating to each of the two categories mentioned in clause (i) of sub-rule (e) shall be entered in chronological in a Misilband register in C.H. Form 6 to be maintained by each Assistant Consolidation Officer.] [Substituted by Notification No. 31/170-I-E, dated 15.11.1971.]
(g)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(h)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

25A. [ Sections 9-A, 9-B and 9-C. - (1) The Assistant Consolidation Officer shall, as far as possible, deal with all the objections filed by a tenure holder with regard to matters referred to in clause (i) of sub-section (1) of Section 9-A and sub-section (1) of Section 9-B in village itself. In deciding disputes on the basis of conciliation in terms of sub-section (1) of Section 9-A, he shall record the terms of conciliation in the presence of at least two members of the Consolidation Committee of the village. These terms shall then be read over to the parties concerned and their signatures or thumb impressions obtained. The members of the Consolidation Committee present shall also sign the terms of conciliation. The Assistant Consolidation Officer shall then pass orders deciding the dispute in terms of conciliation specifying the precise entries to be made in the records. Details of the operative part of the orders passed by the Assistant Consolidation Officer shall be noted in the Misilband register. No ex parte order or orders in default shall be passed by the Assistant Consolidation Officer.

(2)In all cases in which the Assistant Consolidation Officer sends a report, under the provisions of sub-section (2) of Section 9-A, or sub-section (1) of Section 9-B to the Consolidation Officer for disposal, he may fix a date and place for the disposal of the cases by the Consolidation Officer and communicate the same to the parties present before him and issue notices in C.H. Form 6-A to the parties not so present. The report of the Assistant Consolidation Officer in such cases clearly brings out the points in dispute between the parties and the efforts made by him to reconcile them.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

26. [ Section 9-A. -(1) The cases received from the Assistant Consolidation Officer shall be entered in the Misilband register in C.H. Form 6 in the office of the Consolidation Officer.

(2)On the date fixed under sub-rule (2) of Rule 25-A, or on any subsequent date fixed for the purpose, the Consolidation Officer shall hear the parties, frame issues on the points in dispute, take evidence, both oral and documentary, and decide the objections.
(3)The notice, which it may become necessary for the Consolidation Officer to issue to any person in connection with the disposal of a dispute by him, shall be in C.H. Form 6-A.
(4)Where all the tenure-holders of a joint holdings oppose partition and the Consolidation Officer is satisfied that the opposition of each co-tenure-holder is genuine, he shall not proceed with the partition, unless for reasons to be recorded by him in writing, he considers it necessary so to do in the interest of better consolidation.
(5)For deciding dispute relating to the determination of exchange ratio of a plot or the valuation of a tree, well or other improvement existing on a plot, the Consolidation Officer shall make a local inspection of the plot concerned, prepare an inspection memo and place it on the connected file.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

27. [ Sections 9-A and 54. - The Consolidation Lekhpal shall note the orders of the Assistant Consolidation Officer and the Consolidation Officer passed under Section 9-A with regard to -

(i)rights in and liabilities in regard to the land.
(ii)valuation of plot, trees, wells and other improvements, and
(iii)partition, of joint holdings - (i) in the basic Khatauni, (ii) Khasra chakbandi in C.H. Form 2-A, and (iii) the relevant columns of the revised annual register in C.H. Form 11 (as soon as it has been prepared) respectively. He shall enter case numbers, the date of order and its operative portions in the records aforesaid. The correctness of the entries made by the Consolidation Lekhpal shall be attested by the Consolidator. The Assistant Consolidation Officer shall also check at least 20 per cent of the entries to ensure that they have been correctly made.]

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.]

28.

Section 10. - [(1) A revised annual register in C.H. Form 11 shall then be prepared by the Consolidation Lekhpal incorporating all the orders relating to rights in, and liabilities in respect of land passed by the Assistant Consolidation Officer under sub-section (1) of Section 9-A and the Consolidation Officer under sub-section (2) of Section 9-A and also the orders passed by the Settlement Officer, Consolidation under Rule 27-A. Details of the operative portions of the orders passed in partition and amalgamation cases shall be recorded in the appropriate column of the register. The record shall be checked by the Consolidator, the Assistant Consolidation Officer and the Consolidation Officer of the circle. The officer checking the entries in the record shall initial them in token of his having checked them. The revised annual register shall be signed by the Consolidation Lekhpal, the Consolidator, the Assistant Consolidation Officer and also by the Consolidation Officer. It shall then be published in the unit under sub-section (1) of Section 10.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(1A)[ An alphabetical list in Hindi in C.H. Form 10-A showing all the holdings of a tenure-holder at one place, after incorporating partition and amalgamation orders as shown in C.H. Form 11, shall be prepared by the Consolidation Lekhpal and checked by the Consolidator, and Assistant Consolidation Officer of the circle. The Officer checking the entries in the list shall initial them in token of his having checked them.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(2)All cuttings and overwritings in the annual register shall be initialled and dated by the person responsible for the cuttings or the overwritings and also by the Assistant Consolidation Officer. They shall then be brought on an Errata List in C. H. Form 6-B, to be prepared by Consolidation Lekhpal in duplicate in carbon. The Errata List shall be signed by the Consolidator and the Assistant Consolidation Officer also. A copy of the Errata List shall be sent to the Consolidation Officer of the circle for record in his office.

29.

Section 10. - Where necessary as a result of orders passed under Sections 11 and 48, Supplementary C. H. Form 7 shall be prepared in the manner prescribed under Rule 27-A, sub-rules (1), (2) and (3) to show alterations in land revenue on the holdings since the preparation of the original C. H. Form 7 under Rule 27-A.

30.

Section 12. - (a) The form in which the matter mentioned in Section 12 of the Act may be raised before the Assistant Consolidation Officer shall be C.H. Form 6-C.
(b)[ The procedure laid down in Rules 25-A to 27 and 29 shall, mutatis mutandis be followed in deciding matters raised before the Assistant Consolidation Officer under Section 12.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

31.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

32.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

33.

Section 12-D. - An application for amalgamation of holdings shall be in C.H. Form 10. All orders authorizing amalgamation of holdings shall be recorded in the appropriate columns of the [revised annual register in C.H. Form 11] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

Chapter III

34. to 42.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

43.

[* * *] [Deleted by Notification No. 160-CH/I-A 280-58, dated 16.4.1959.].

43A. to 45.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].Provisional Consolidation Scheme

46.

Section 19A. - (1) The Assistant Consolidation Officer shall prepare the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] in C.H. Form 23 in consultation with the members of the Consolidation Committee after making enquiries from as many tenure-holders as he is able to collect.
(1A)[ The Provisional Consolidation Scheme prepared under sub-rule (1) shall be accompanied by a copy of the map of the unit showing the plots allotted to tenure-holders and the location of land set apart for public purposes.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(2)All cuttings and overwritings in the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be initialled and dated by the person responsible for them and also by the Assistant Consolidation Officer. An Errata List in C.H. Form 6-B shall be prepared in duplicate in respect of the provisional Consolidation Scheme. A Copy of the Errata List shall be sent to the Consolidation Officer for record in his office.

47.

Section 19A. - The [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/F-E-256-61, dated 25.3.1964.] shall also state explicitly :
(1)The area to be allotted to the asamis of the tenure-holders and the rent payable thereof.
(2)The encumbrance attached to a holding, the amount, name of the person in whose favour the encumbrance exists and the nature and terms of the encumbrances.
(3)The areas of abadi land or land used for public purpose proposed to be amalgamated with any holding and showing the areas earmarked for public purposes.
(4)[* * *] [Deleted by Notification No. 160-CH/I-A 280-58 dated 16.4.1959.].

47A.

[* * *] [Deleted by Notification No. 160-CH/I-A 280-58 dated 16.4.1959.]

48. [ Section 20. - Relevant extracts from the Provisional Consolidation Scheme in C.H. Form 23 along with notices in C.H. Form 24 shall be prepared by the Consolidation Lekhpal in duplicate, in respect of each tenure-holder and in respect of land owned by or vested in Gaon Sabha or local authority. They shall be attested by the Assistant Consolidation Officer after being checked by the Consolidator. One copy of the extract shall be served on the tenure-holder concerned or the Chairman of the Land Management Committee or the local authority, as the case may be, before the provisional Consolidation Scheme is published in the unit. The office copy of the extract shall be preserved on the common village file which shall be properly indexed.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

48A.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

48B.

Section 20. - The proposal for the consolidation of holdings contained in the extracts shall be explained by the Consolidation Lekhpal and the Consolidator to each tenure-holder by a preliminary demarcation on spot in cases in which this may be necessary. The Assistant Consolidation Officer and the Consolidation Officer will ensure by personal verification from as many tenure-holders as possible that these instructions have been duly carried out.

49.

Section 21. - (1) The objections received by the Assistant Consolidation Officer shall be forwarded by him to the Consolidation Officer along with the common village file containing the office copies of all the extracts in C.H. Form 23 issued under Rule 48.
(2)Separate files shall be opened for each case in which objections are received under Section 20 of the Act. The file of each case shall deal with one set of parties. All the objections shall be entered in a Misilband Register in C.H. Form 6 in the office of the Consolidation Officer. Extracts in respect of which no objections are received shall remain on the common village file to which a proper index showing the details of the extracts shall be attached.
(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.
(4)The notice or the revised extract shall be prepared in duplicate, signed by the Consolidation Officer and shall bear his seal. The serving officer shall, after endorsing acknowledgement of service on one copy, deliver the other copy to the tenure-holder after endorsing the date of service on it. The first copy bearing the acknowledgment of tenure-holder and the date of service on him shall be placed in the record of the case concerned.
(5)[ Where in deciding an appeal filed under sub-section (2) of Section 21, the Settlement Officer, Consolidation makes any alterations in the provisional Consolidation Scheme, he shall cause to be issued to the tenure-holder concerned a revised extract in C.H. Form 23.
(6)Where in deciding a revision under Section 48 the Director of Consolidation makes any alteration in the Provisional Consolidation Scheme, as confirmed under Section 23, he shall cause a revised extract in C.H. Form 23 to be issued to the tenure-holder concerned.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

50.

Section 23. - (1) If as a result of the orders passed under Section 21, the [Provisional Consolidation Scheme] [Added by Notification No, 437-CH/I-E-256-61, dated 25.3.1964.] is to undergo numerous changes which it may not be easily possible to incorporate in the existing statement itself, a fair copy thereof along with a copy of the map of the unit showing the plots allotted to the tenure-holders and the location of land set apart for public purposes may be prepared before it is confirmed and published under subsection (2) of Section 23.
(2)All the cuttings and over-writings in the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] as confirmed by the Settlement Officer, Consolidation and published under sub-section (2), of Section 23 shall be initialled and dated by the person responsible for the cutting or over-writing and also by the Assistant Consolidation Officer. They shall be brought on an Errata List in C.H. Form 6-B to be prepared by the Consolidation Lekhpal in duplicate in carbon. The Errata List shall be signed and dated by the Consolidator and the Assistant Consolidation Officer and a copy thereof shall be sent to the Consolidation Officer of the circle for record in his office.

Chapter IV

51.

[* * *] [Deleted by Notification No. 561-CH/I-A-472-57, dated 3.12.1957.].

52.

[* * *] [Deleted by Notification No. 561-CH/I-A-472-57, dated 3.12.1957.].

53.

[* * *] [Deleted by Notification No. 160-CH/I-E-280-58, dated 16.4.1959].

54.

[* * *] [Deleted by Notification No. 160-CH/I-E-280-58, dated 16.4.1959.].

54A. [ Section 24. - Before the date from which the Consolidation Scheme shall come into force is fixed under Section 24, the Settlement Officer, Consolidation, shall satisfy himself that the boundary lines of chaks have been properly demarcated in accordance with the final Consolidation Scheme.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

55. [ Section 28. - (1) The procedure to be followed under Section 28 by the Assistant Consolidation Officer, in putting tenure-holders or Land Management Committees, as the case may be, in actual physical possession over the chaks or lands allotted to them shall be same as prescribed in the Civil Procedure Code for delivery of possession over immovable property in execution of a decree.

(2)In case the right to tend and gather the crops standing on such chaks or land or parts thereof remains with the person from whom possession is transferred, the Assistant Consolidation Officer shall in consultation with the Consolidation Committee determine in C.H. Form 32 the amount of compensation, which, may not exceed three times the rental value of the cropped area, for the use of the land to be payable by the person to whom possession over the land is transferred. The date by which the standing crops must be harvested and removed from the plot, and the date by which compensation determined must be paid, shall also be fixed by the Assistant Consolidation Officer. Extracts in C.H. Form 32 shall be served on the tenure-holders concerned.Explanation. - No compensation shall be determined and paid where no sowing season intervenes between the date of delivery of possession and the date fixed for harvesting the standing crops.
(3)After appeals preferred under sub-section (I-A) of Section 29 have been decided, the Assistant Consolidation Officer shall issue certificates of award of compensation to its recipients in C.H. Form 35. He shall also issue a notice in C.H. Form 36 to the payer.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

56.

Section 29. - Where the Assistant Consolidation Officer decides that possession of crop shall also be delivered, he shall, in consultation with Consolidation Committee, assess the value thereof after taking into account:(a)The condition of the crop.(b)The estimated yield of the crop.(c)The estimated price which the produce is likely to fetch at the time of harvesting in the unit.(d)The amount likely to be spent on the crop from the date of transfer to the time of harvesting.
(2)The appraisement mentioned in sub-rule (1) shall be made in the presence of tenure-holders concerned unless they fail to attend despite general notice which shall be given by beat of drum in the unit.
(3)Results of appraisement shall be published by the order of the Assistant Consolidation Officer in C.H. Forms 33 and 34.
(4)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(5)After the statements under sub-rule (3) have become final, the Assistant Consolidation Officer shall issue certificates of award of compensation to the recipient in C.H. Form 35 notice where of shall also be given to the Payers in C.H. Form 36.
(6)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(7)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(8)[* * *] [Deleted by Notification No. 5504/I-A-511-1955, dated 25.1.1956.].
(8A)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(8B)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

56A. [ Sections 28, 29, and 29A. - (1) Without prejudice to the right to recover compensation through any other mode of recovery open to the person entitled to receive it the certificate of award of compensation issued under sub-rule (3) of Rule 55 or sub-rule (5) of Rule 56, as the case may be, may along with an application addressed to the Collector, be presented to the Tahsildar having jurisdiction, within two years from the date recorded on if for recovery of the amount as arrears of land revenue.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

(2)On the certificate of award being presented before him, the Tahsildar shall make a preliminary enquiry to ascertain if the compensation or any part of it is in balance. He shall then submit the result of his enquiry to the Collector for his orders.
(3)When the Collector is satisfied after making such further enquiry as he considers necessary that the compensation or any part of it has not been paid in terms of the certificate of award, he shall authorise realization of the balance as arrears of land revenue.

56B. [ Sections 28, 29 and 29A. - The Collector shall not be impleaded as a party to any suit or proceeding for realization of the compensation.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

57.

Section 29. - (1) Soon after the delivery of possession, the Assistant Consolidation Officer shall cause to be delivered an outerfoil of the certificate in C.H. Form 26 to the recipient of compensation for trees, wells, buildings or other improvements. The certificate shall show the name of the payer, the amount of compensation and description of property compensated.
(2)Notice of payment of compensation for trees, wells, buildings or other improvements shall also be furnished on the outerfoil in C.H. Form 26 to each payer of compensation, showing the name of recipient, amount of compensation awarded and the description of the property compensated.
(3)As soon as certificates and notices have been distributed, the innerfoils of C.H. Form 26 shall be made over to the Tahsildar having jurisdiction.
(4)[ The provisions of Rule 56A shall apply to the recovery of compensation mentioned in C.H. Form 26 as if it were compensation payable under Rule 55 or 56 and as in C.H. Form 26 were the certificate of award of compensation mentioned in those rules.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
(5)Amount of compensation payable to tenure-holders for land contributed for public purposes as determined in [C.H. Form 23] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall, soon after the delivery of possession, be paid by adjustment against the cost of consolidation as determined in the Demand and Collection jamabandi in [C.H. Form 27] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] prepared under Rule 61. In cases in which no cost of consolidation is payable by tenure-holders or compensation exceeds cost of consolidation the excess compensation shall be paid to them in cash by the Assistant Consolidation Officer and a record of payment shall be kept by him in C.H. Form 26-A.

58.

Section 54. - (1) Where in respect of any document, or notice a specific provision has not been made for obtaining a receipt from the person to whom the documents are issued, or on whom the notice has been served a record of service made on the person concerned by the serving officer shall be kept in C.H. Form 31.
(2)In delivering a document or effecting the service of any document, notice or summon on any tenure-holder or other person, the serving officer, may, where the tenure-holder or the person concerned is not present at his residence at the time of delivery of service or, where he cannot be found after using all due and reasonable diligence or, where he refuses to take the document, notice or summon, effect delivery of service by affixation of the document, notice or summons on the outer door or at some other conspicuous part of the house in which he ordinarily resides, but if he has no such residence in the unit, by affixing a copy of the document, notice or summons at some place of public resort on or adjacent to the land to which such document refers. In either case the serving officer shall get the affixations attested by two residents of the unit. The service or certificates of compensation shall not, however, be made by affixation.
(3)[ All Consolidation Lekhpals, peons and the chairmen of the Consolidation Department, and any other employee of the department, who may be so appointed for serving a particular process by the authority issuing it, shall be Serving Officers for purposes of this rule.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

59.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].

60.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].

61. [ Section 33. - (1) The Jamabandi for cost of consolidation operations shall be prepared by the Consolidation Lekhpal in C.H. Form 27.

(2)After the Jamabandi of a village has been checked cent per cent both by the Consolidator and the Assistant Consolidation Officer and 20 per cent of its entries have also been checked and initialled by the Consolidation Officer, it shall be sent to Tahsildar for recovery of amounts shown therein as arrears of land revenue.
(3)The cost assessed on a tenure-holder shall be payable by him in two equal instalments -
(a)the first instalment shall become due for recovery with the first land revenue kist falling due after the Provisional Consolidation Scheme has been confirmed by the Settlement Officer, Consolidation under sub-section (1) of Section 23 of the Act; and
(b)the second instalment shall become due for recovery with the next land revenue kist.]

62.

Section 54 (2)(i) and (ii). - The Consolidation Lekhpal shall maintain a Proceeding Book in C.H. Form 29 for recording proceedings of the meeting of the Consolidation.Committee. He shall also maintain a diary in C.H. Form 30 showing the details of work done by him each day. A diary in this form shall also be maintained by the Consolidator and the Assistant Consolidation Officer.

63.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].

64.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].Transfer of Cases

65.

Section 54. - (1) The Settlement Officer, Consolidation, may withdraw any case from the file of any Consolidation Officer or Assistant Consolidation Officer subordinate to him and may refer the same for disposal to any other Consolidation Officer or Assistant Consolidation Officer competent to deal therewith.
(1A)[ The Officer before whom appeals, revisions or references under the provisions of the Act or these rules are instituted may transfer any case instituted or pending before him to any other officer empowered to hear and decide such case, or recall case pending before any other officer from the file of that officer to his, own file. The District Deputy Director of Consolidation of a district where Joint/Deputy/Assistant Director of Consolidation is posted may call for record of any revision or case pending before such officer for disposal and may transfer it to such officer if he is unable to decide it for some reason.] [Substituted by Notification No. 65/69/79 (1226)-Revenue-UPA-5/1954-Rule/1954-AM (21)-1980, dated 20.2.1980.]
(2)The Director of Consolidation may withdraw any case from the file of any Settlement Officer, Consolidation, and refer the same to any other Settlement Officer Consolidation for disposal.
(3)to (5) [* * *] [Deleted by Notification No. 160-CH/I-A-280, dated 16.4.1959.].

66.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

67.

Section 27. - The provisions of the Chapter IV of the U.P. Land Revenue Act, 1901, and the rules framed thereunder, to the extent to which they are inconsistent or are not covered by (these rules) shall not applicable to the preparation of a new village map, field-book and the record-of-rights under Section 27 of the Act.

68.

Section 27. - If any area, belonging to one village is situated within the boundary of another village the Settlement Officer, Consolidation shall take steps to integrate the former area with the latter village after obtaining orders of the Government under Section 3(25) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, if not done already.

69.

Where areas hitherto belonging to more than one village have been integrated to form another village or a part of the village has been constituted as a separate village under Section 3(25) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the Settlement Officer (Consolidation) shall cause to be prepared only one set of village map, khasra and record of rights for such an area.

69A.

(1)Where a portion of a village forms part of an urban area and it has been decided to make a consolidation scheme only in the other portion of the village not included in the urban area, two separate sets of village map, khasra and record-of-rights shall be prepared, one, for the consolidation area and the other for the urban area of the village.
(2)The record pertaining to the urban area shall not be final or conclusive and shall be based on the entries in the last record-of-rights available for that area.
(3)In preparing the record of such urban area, the following operations alone shall be carried out:
(a)Re-numbering shall be done in accordance with sub-rule (2) of Rule 88.
(b)A Fard Mutabiqat shall be prepared in C.H. Form 40.
(c)A Khasra Mutabiqat shall be prepared in C.H. Form 41.
(d)Two copies of the khasra, khatauni and Errata List shall respectively be prepared on Forms P3, P11 and P12.
(e)Multiplication of the map and the preparation of the new soil classification map shall be undertaken in accordance with Rule 101 and the record prepared shall be delivered to the Collector for necessary action.

70.

Section 51. - Where during consolidation proceedings only one set of record has to be prepared for the area belonging to more than one village, the plot belonging to different village shall be distinguished by suitable Hindi alphabetical prefixes.

71.

Section 27 and 54. - (1) The Settlement Officer, Consolidation shall after the final Consolidation Scheme has come into force, but before the notification under sub-section (1) of Section 52, cause to be erected boundary pillars to define the limits of chaks allotted to Bhumidhars and Sirdars including sub-chaks allotted to Asamis and also the areas earmarked for public purposes.
(2)The 'entire' cost of the boundary pillars and erection thereof as determined by the Settlement Officer, Consolidation, from time to time for each unit shall be payable by the tenure-holders concerned in proportion to the number of chaks allotted to each of them. The Collector shall recover the cost so determined from the tenure-holders concerned as arrears of land revenue.
(3)A jamabandi of cost of pillars and erection thereof shall be prepared in C.H. Form 27-B in duplicate. After checking by the Assistant Consolidation Officer, it shall be handed over through the Settlement Officer, Consolidation to the Tahsildar having jurisdiction for realisation as arrears of land revenue.

72. and 73.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

74.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-57, dated 16.4.1959.]

75.

[* * *] [Deleted by Notification No. 561-CH/I-A-472-67, dated 3.12.1957.]

76.

[** *] [Deleted by Notification No. 561-CH/I-A-472-67, dated 3.12.1957.]

77. to 80.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-57, dated 16.4.1959.]

81.

[* * *] [Deleted by Notification No. 561-CH/I-A-472-67, dated 3.12.1957.]

82.

Section 27. - The Consolidation Lekhpal shall ensure that boundaries of (i) chaks (ii) area allotted to asami within the chak and (iii) land set apart for public purposes are correctly shown in the map according to the [Final] [Inserted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] Consolidation Scheme. Mistakes detected should be brought to the notice of the consolidator for correction.

83.

Section 27. - The Consolidation Lekhpal shall also examine the conventional signs shown in the map and make necessary correction in respect of all the signs prescribed in the Appendix attached to these rules.

84.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

85. [ Section 27. - (1) After the map has been brought up to date in accordance with the provisions of the foregoing rules, it shall form the basis of renumbering of plots. Each chak shall unless it has been broken into parts by a natural or other physical barrier, in which case each part shall be numbered separately, bear a single serial number. Bhumidhari and sirdari areas falling within a chak bearing a single serial number shall be indicated in the map by a broken line made up of small dashes. The bhumidhari and the sirdari portion shall be indicated by the letter (v) and (c) respectively in the map. The holding of an asami with in a chak shall also be similarly indicated except that in such the words (vl) and (cl) shall be written in the map to indicate respectively the asami rights held in bhumidhari or sirdari portions of the holding of the principal tenure-holder.

(2)Renumbering of plots shall be done in one continuation for the whole of the revenue village, except as provided in sub-rule (3). It shall start from the north-west corner and shall end in the south-east corner of the village. Kudans in renumbering must be avoided, but if any Kudans have occurred a note about them shall be made on the margin of the map.
(3)Where the consolidation area is only a part of the village it shall be renumbered independently of the other part consisting of non-consolidation area. The Secretary, Board of Revenue shall be informed of the position with regard to the non-consolidation area for such action as he considers necessary.
(4)Where any area other than an urban area, to which the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, does not apply, is situated in a village under consolidation, renumbering shall be done in the entire revenue village in one continuation.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

86.

Section 27. - The Consolidator shall check cent per cent and the Assistant Consolidation Officer 25 per cent of the works done by the Consolidation Lekhpal under [Rules 82, 83 and 85] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]. [The Consolidation Officer shall also check it to satisfy himself that the work has been correctly done.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

87.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

88.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

89.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

90.

Section 27. - (1) The Consolidator shall thereafter cause a final map to be prepared showing only the new numbers, their boundaries and, where necessary, conventional signs. It shall be checked by the Consolidator, Assistant Consolidation Officer and the Consolidation Officer before it is signed by the Settlement Officer. Consolidation whose designation shall be mentioned below his signature. The final map, thus prepared shall after copies thereof have been traced out as laid down in sub-rule (2), be sent to the press for reproduction where such reproduction is necessary in view of the provisions of Rule 101. On being received back from the press, the final map shall be placed in the Consolidation Volume meant for the Collector's Record Room.
(2)Two copies of the final map shall be traced out. In these copies the boundaries of the old plots existing within a new plot shall be indicated by dotted lines without the serial numbers of the old plots being shown there in the existing soil classes shall also be marked within thick red lines on these maps, the different soil classes being described by the suitable abbreviations written boldly in red ink over each kind of soil. The copies thus traced out shall be checked by the Consolidator, the Assistant Consolidation Officer and the Consolidation Officer before these are checked and signed by the Settlement Officer, Consolidation. A copy of this map shall be placed in each of the two Consolidation Volumes mentioned in Rule 100-A.

91.

[* * *] [Deleted by Notification No. 561-CH/I-A-472-57, dated 3.12.1957.]

92.

[* * *] [Deleted by Notification No. 31/2/69 dated 30.4.1971.]

93. [ The Consolidation Lekhpal shall prepare in duplicate Khasra Mutabiqat in C.H. Form 41 in the sequence of new number showing details of soil classification also after renumbering has been done and checked by the Consolidator and the Assistant Consolidation Officer.] [Substituted by Notification No. 31/2/69 dated 30.4.1971]

94.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

95.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

96.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

97.

Section 27. - The Consolidation Lekhpal shall, with help of the Khasra Mutabiqat and other relevant records mentioned in sub-section (1) of Section 27, prepare the Khatauni in C.H. Form 45 in duplicate.

98. [ The Khasra Mutabiqat and the Khatauni in C.H. Form 45 prepared by the Consolidation, Lekhpal shall be checked cent per cent by the Consolidator. 25 per cent of the entries of these records shall be checked by the Assistant Consolidation Officer and five per cent by the Consolidation Officer. The Khatauni in C.H. Form 45 shall then be published in the village.

99.

Section 27. - After the khatauni has been prepared new khata numbers shall be entered in Column 5 of Khasra Mutabiqat.] [Substituted by Notification No. 31/2/69 dated 30.4.1971.]

100. [ All cuttings and overwritings in the Khasra Mutabiqat and the Khatauni shall be signed and dated by the person responsible for such cuttings and overwritings and also by the Assistant Consolidation Officer. There shall be no erasures anywhere.

An Errata List in respect of each of the record mentioned above shall be prepared by the Consolidation Lekhpal in C.H. Form 6-B and shall be attested by the Consolidator. It shall also be signed by the Assistant Consolidation Officer. Such a list after being signed by the Settlement Officer, Consolidation shall be attached to each copy of the record when it is bound.] [Substituted by Notification No. 31/2/69 dated 30.4.1971.]

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.]

101.

Section 27. - (1) As soon as may be, the Settlement Officer, Consolidation, shall issue a notice asking those members of the public, who want to purchase copies of the village maps which are proposed to be reproduced mechanically to apply for them by a date to be fixed by the Settlement Officer, Consolidation. The Settlement Officer, Consolidation, shall also indicate in the notice the charges fixed for the supply of each copy.
(2)From the map prepared under Rule 90, the following number of copies will be reproduced mechanically.
(a) For revenue and land records purposes Two blue prints, six copies on cloth and fourcopies on paper.
(b) For sale Four copies on cloth, or if the SettlementOfficer, Consolidation, so decides, more considering the localrequirements in addition to the number actually asked for.
(3)The map prepared under Rule 90, together with two blue prints shall be forwarded to the Director of Land Records.
(4)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(5)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].
(6)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].

101A. [ In the copies of the final map prepared under Rule 90 the Settlement Officer, Consolidation shall cause the existing soil classes to be marked within thick red lines the different soil classes being described by suitable abbreviations written boldly in red ink over each kind of soil. The map besides being checked and signed by the Consolidator and the Assistant Consolidation Officer, shall be checked and signed by the Settlement Officer, Consolidation also.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

102.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.].

103.

[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.].

104.

Section 27. - (1) Where a joint Consolidation Scheme has been prepared for any area belonging to more than one village, the Assistant Consolidation Officer shall cause to be prepared a statement in C.H. Form 44 showing:(a)The land revenue and [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] in each such village pertaining to a tenure-holder in each class of tenure.(b)The [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] allotted to such a tenure-holder in each class of tenure in each such village.(c)The future land revenue payable in each class of tenure in each such village by the tenure-holder calculated in accordance with the principle that such land revenue shall bear the same proportion to the total of land revenue paid in that class of tenure in all such villages as the [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] allotted in that village in that class of tenure bears to the total of the [anna valuation allotted to] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.03.1964.] him in that class in such villages.N.B. - Anna valuation of such plots only, as have been under consolidation, shall be taken into account.
(2)The statement shall be checked cent per cent by the Consolidator, 20 per cent by the Assistant Consolidation Officer and 5 per cent by the Consolidation Officer. It shall then be published in the village. [* * *] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.03.1964.] Objections made by any person concerned with any entry therein, if made within ten days of the date of publication, shall be heard and finally decided by the Assistant Consolidation Officer, subject, however, to the confirmation of the statement by the Settlement Officer, Consolidation.
(3)As soon as the statement in C.H. Form 44 has been confirmed by the Settlement Officer, Consolidation, entries shall be made accordingly in the khatauni prepared in Rule 97 for each of such village.

105.

Section 54. - The State Government shall determine the manner in which the records of all cases ana proceedings dealt with under the Act shall be disposed of.

106.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].

107.

[* * *] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.].

108.

Section 54. - (1) Extracts from the records of the basic year or those published under Section [10(1)] [Substituted, by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be issued by the Consolidation Lekhpal. His remuneration for the issue of such extracts shall be the same as prescribed in the Land Records Manual.
(2)An application for a copy of the Statement of Principles prepared under Section [8-A] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be made to the Assistant Consolidation Officer with a copy-stamp of Rs. 2.50 for each copy.
(3)A copy of an allotment order [* * *] [Deleted by Notification No. 437-CH/I-E-256-61 dated 25.3.1964.] may be issued by the Consolidation Lekhpal on payment to him as his remuneration a fee of Rs. 0.25 paise per copy.
(4)Application for copies of maps and final documents prepared under the provisions of the Act not covered by sub-rules (1) to (3) shall be made to the Assistant Consolidation Officer, or in respect of copies of judgments statement, etc., forming part of judicial proceedings, shall be made to the Presiding Officer of the Court concerned and shall be charged for according to the scale of fee and in the manner laid down in Chapter IX of Manual of Orders of Government of U.P. in the Revenue Department.

109.

Section 27. - The [Consolidation Scheme] [Substituted by Notification No. 437-CH/I-E-256-61 dated 25.3.1964.] in respect of a village prepared voluntarily by the tenure-holders of the village shall be submitted for consideration to the Deputy Director, Consolidation in C.H. Form 23-A (Parts I and II) and shall be accompanied by the copies of the Field Book and the village annual register on which it is based as also by a copy of the map of the village showing the details of the proposals incorporated in Consolidation Scheme.

109A. [ Section 52(2). - (1) Orders passed in cases covered by sub-section (2) of Section 52 shall be given effect to by the consolidation authorities, authorised in this behalf under sub-section (2) of Section 42. In case there be no such authority the Assistant Collector, incharge of the sub-division, the Tahsildar, the Naib-Tahsildar, the Supervisor kanungo, and the Lekhpal of the area to which the case relates shall, respectively, perform the functions and discharge the duties of the Settlement Officer, Consolidation, Consolidation Officer, the Assistant Consolidation Officer, the Consolidator and the Consolidation Lekhpal respectively for the purpose of giving effect to the orders aforesaid.

(2)If for the purpose of giving effect to any order referred to in sub-rule (1) it becomes necessary to reallocate affected chaks, necessary orders may be passed by the Consolidation Officer, or the Tahsildar, as the case may be, after affording proper opportunity of hearing to the parties concerned.
(3)Any person aggrieved by the order of the Consolidation Officer, or the Tahsildar, as the case may be, may, within 15 days of the order passed under sub-rule (2), file an appeal before the Settlement Officer, Consolidation, or the Assistant Collector incharge of the sub-division, as the case may be, who shall decide the appeal after affording reasonable opportunity of being heard to the parties concerned, which shall be final.
(4)In case delivery of possession becomes necessary as a result of orders passed under sub-rule (2) or sub-rule (3), as the case may be, the provisions of Rules 55 and 56 shall, mutatis mutandis, be followed.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

109B. [ - (1) Where more than one case or proceeding involving substantially the same question for determination and based on the same cause of action are pending before two or more consolidation authorities, they shall, upon an order passed on an application made by any party to, or suo motu by, the authority to which the authorities, before whom cases or proceedings are pending, are all subordinate, be consolidated before one authority and decided by a single judgment.

(2)A consolidation authority may consolidate suo motu case or proceedings pending before it, if it is satisfied, for reasons to be recorded, that such a course is necessary for a proper and expeditious disposal of the cases or proceedings and that it would not prejudice the interest of any party to the case or the proceeding.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

110.

Section 3(4). - The Director of Consolidation shall exercise powers of supervision and, superintendence over the staff employed in the consolidation organization of the State and may for that purpose issue such directions as may be necessary.

111. [ Sections 48 and 54. - An application under Section 48 of the Act shall be presented by the applicant or his duly authorised agent to the Joint/Deputy/Assistant Director of Consolidation, nominated by the Director of Consolidation, Uttar Pradesh for the District or Settlement Officer (Consolidation) unit concerned or failing posting of any such Joint/Deputy/Assistant Director of Consolidation in the district, to the District Deputy Director (Consolidation) within 30 days of the order against which the application is directed. It shall be accompanied by copy of the judgment or order in respect of which the application is preferred. Copies of judgment or order, if any, of other subordinate authorities in respect of dispute shall also be filed alongwith the application.] [Substituted by Notification No. 65/69/79(1226)-Revenue-S-UPA-5/1954-Rule/1954-AM(21)-1980 dated 20.02.1980.]

112.

Section 54. - (1) Proceedings which under the provisions of Section 49 of the U.P. Consolidation of Holdings (Amendment) Act, 1958 are to be conducted and concluded in accordance with the provisions of the U.P. Consolidation of Holdings Act, 1953 (U.P. Act V of 1954) as it stood immediately befofe this amendment by the Amendment Act of 1958 shall be governed by the Rules of 1954 as they stood immediately before amendments made in those rules through Notification No. 160-CH/IA-280-58, dated April 16, 1959.
(2)[ Proceedings which, under the provisions of sub-section (1) of Section 47 of the U.P. Consolidation of Holdings (Amendment) Act, 1963 (VIII of 1963), are to be conducted and concluded in accordance with the provisions of the U.P. Consolidation of Holdings Act, 1953 (V of 1954) as it stood immediately before its amendment by the U.P. Consolidation of Holdings (Amendment) Act (VIII of 1963) shall be governed by the rules as they stood immediately before their amendment through Notification No. 437-CH/I-E-256-61, dated March 25, 1964 :Provided that the provisions of Rules 3, 3-A, 14, 55, 56, 56-A, 57, 58, 61, 65, 85, 86, 90, 100, 101, 101-A and 109-B as they stand after their amendment through the notification aforesaid shall apply, and the provisions of Rules 87, 88 and 89 deleted by the said notification shall not apply, to the work in regard to or connected with consolidation operations even to units covered by sub-section (1) of Section 47 of the U.P. Consolidation of Holdings (Amendment) Act (Act VIII of 1963).Explanation. - The forms applicable to any proceedings shall accord with the rules applicable to such proceedings under sub-rule (1) or sub-rule (2) of this rule.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]

113. [ (i) The Assistant Consolidation Officer shall prepare the draft plan referred to in Section 52A of the Act on the basis of the entries in the current Khasra, Khatauni and the map.

(ii)Where any entry in the records mentioned in sub-rule (1) is modified in pursuance of an order passed under any law, the Assistant Consolidation Officer shall make a reference to the order and note its operative portion against the said entry. The entries so corrected shall be taken into account in the preparation of the draft plan.]

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).]

115. [ Section 52A. - The amount of compensation payable to tenure-holders wherever necessary, would be calculated in C.H. Form 23-B (Part-III).] [Added by Notification No. 31/1/71, dated 27.06.1973 (w.e.f 14.07.1973).]

116. [ (1) The draft plan referred to in Rule 113 shall be prepared in C.H. Form 23-B (Part I) and C.H. Form 23-B (Part II).

(2)The draft plan as prepared under sub-rule (1) shall then be published in the village in accordance with Section 3 (8). Relevant extracts of the draft plan shall also be issued to the tenure-holders concerned or the Chairman of Land Management Committee, as the case may be.

117.

Section 52A. - After confirmation of the plan by the Settlement Officer, Consolidation under sub-section (8) of Section 52A, it shall be published in accordance with sub-section (8) of Section 3 and allotment orders shall be issued in C.H. Form 23-C to the tenure-holders concerned or the Chairman of the Land Management Committee, as the case may be.

118.

Section 52A. - The plan, as confirmed by the Settlement Officer, Consolidation under sub-section (8) of Section 52A, shall be given effect to by the Lekhpal in the current map and records in the manner indicated in sub-rule (2) of Rule 113. The entries made by the Lekhpal shall be checked, dated and signed by the Consolidator and the Assistant Consolidation Officer in respect of which the application is preferred.] [Added by Notification No. 31/1/71, dated 27.06.1973 (w.e.f. 14.07.1973).]C.H. Form 1 [Deleted] [Deleted vide Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][C.H. FORM 1-A] [Substituted by Notification No. 1607-CH/I-A-280-58, dated 16.4.1959.][See Section 3(11-A)]Villages and parts of villages for which a joint scheme of consolidation is to be preparedIn exercise of the powers conferred by Section 3 (11-A) of the Uttar Pradesh Consolidation of Holdings Act, 1953, it is hereby notified that the Director of Consolidation has, with effect from..................... decided to make a joint scheme of Consolidation for the villages or part of villages mentioned in Column 2 with the village mentioned in Column 3 of the following statement:
Serial No. Villages, the scheme of consolidation of whichshall be joint with the village and parts of villages shown inColumn 3 Name of the village or parts of village thescheme of consolidation of which shall be joint with villageshown in Column 2 Name of district Name of tahsil Remarks
1 2 3 4 5 6
 
Director of Consolidation.C.H. Form 2 [Deleted] [Deleted vide Notification No. 437-CH/I-E 256-61, dated 25.3.1964.][C.H. Form 2-A] [Substituted by Notification No. 437-CH/I-E 256-61, dated 25.3.1964.][See Rule 21]Khasra ChakbandiVillage...........Pargana............Tahsil...........District............
Plot No. Area No. of Khata Khatauni of the basic year  
As recorded in Column 2 of the basic khasra As recorded in the current settlement As found on spot No. of Khata Khatauni of the revised annualregister in C.H. Form 11 in red ink Name of tenure-holder with address and kind oftenure against the first plot of that khata Name of asami, if any, with his address (Column 5of the basic khasra) Name of the person in possession, if any, shownin the remarks column of the basic khasra
1 2 3 4 5 6 7 8
 
Details of dispute of possession with period ofpossession claimed and its basis Details of improvements, if any, like a well,tube-well, etc. existing in the plot or trees other than thoseconstituting a grove standing in the plot or on its boundaries Details of groves existing in the agriculturalyear Immediately preceding the year in which notification underSection 4 was issued
Description Measurements and age Estimated value Name of the owner, his address and share in theproperty Nature Area
9 10 11 12 13 14 15
 
Details of uncultivated area Details of irrigation Crops generally grown during Physical features of the plot showing inparticular the area of uncultivated portions if not separatelysurveyed its level with respect to surrounding plots, if the plotis irrigable its distance from the source of irrigation andvolume of water supply, etc.
Nature Included in holding Not included in holding Source and method of irrigation Irrigable area Kharif Rabi Zaid
16 17 18 19 20 21 22 23 24
 
Soil class as recorded in the current Settlement Area Exchange ratio in annas (in words) of theconsolidable area of the plot as determined by the A.C.O. Valuation of the consolidable area of the plot(Col 27 x Col. 28) Exchange ratio as modified by superiorauthorities, with details of the case No. and date of order Valuation as modified by superior authorities(Col. 27 x Col. 30) Khata No. of C.H Form 23 to which allotted witharea/valuation if partly allotted Remarks
Not consolidable Consolidable As proposed by A.C.O. As modified by C.O. As modified in appeals and revisions
25 26 27 28 29 30 31 32 33 34 35
 
Consolidation LekhpalConsolidator.C.H. Form 3 [Deleted] [Deleted vide Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][C.H. Form 4] [Substituted by Notification No. 437-CH/I-E-256-61, dated 253.1964.][See Rule 22]List of mistakes and disputes in land recordsVillage...........Pargana............Tahsil...........District............
No. of Khata Khatauni of the basic year Plots Nos where mistakes and disputes do notrelate to the whole Khata Area of plots recorded in Column 2 Details of mistakes and disputes discoveredduring the test and verification of the Khatauni and field tofield partial Details of shares claimed in the holding by eachtenure-holder Orders of Assistant Consolidation Officer in thecase of clerical mistakes in Part I Remarks
Serial No. Details
1 2 3 4 5 6 7 8
 
ConsolidatorAssistant Consolidation Officer,Circle...........Note. - This form shall be prepared in two parts for each village. Part I shall contain all the clerical mistakes detected in the Field Book and the Annual Register. Part II shall contain other mistakes and disputes as also details of share claimed in the holdings.C.H. Form 5[See Rule 25(b)]Notice with extract from current Annual Register showing also the shares of co-tenure-holder in joint holdings, valuation of plots, tress, wells and other improvements existing in plots and details of mistakes and disputes, if any.Sri........., son of...........resident of............An extract from the Khatauni for the year 13.........Fasli of village........... pargana......... tahsil......... district..... in respect of all your departments/holdings is given below. Column 19 contains the details of mistakes and disputes discovered during a check-up of the records. Shares as alleged of various co-tenure-holders in joint holding, for effecting partition are shown in Column I against the name of the tenure-holder concerned. Valuation of plots, trees, wells and others improvements is also shown below. Please take notice that it is proposed to decide, after hearing the parties concerned, all disputes and objection, if any, regarding -(a)rights in and liabilities in respect of land, and specification of shares of individual tenure-holders in joint holding and other cognate matters relating to proposed partition; and(b)valuation of plots, tress, wells and other improvements.If you have any objection to make against the signature or correctness of any entry in this extract, or against the need for partition, it should be filed separately for each of the two categories specified above within twenty-one-days from the receipt of this notice. In case no objection is received within the time prescribed it shall be presumed that you have no objection to make against any of the entries and orders shall be passed according to law.Given under my hand and the seal of my office this the......... day of.......19........Seal of the office.Assistant Consolidation Officer,Circle..........Extract -
No of Khata of the current Annual Register Name of tenure-holder with parentage andresidence and his share, in case of joint holding Class of tenure Year of commencement of tenure Plot No. Total Area Exchange ratio in annas (in words) ofconsolidable area shown in Column 8 Valuation in annas of the Consolidable area
Non-consolidable Consolidable
1 2 3 4 5 6 7 8 9 10
 
Note. - Area as found on the spot should be recorded in Columns 6 to 8. The area recorded in the Annual Register should be shown in Column 19.
Details of improvement, if any, like a well,tube-well, etc., existing in the plot or trees other than thoseconstituting a grove standing in the plot or on its boundaries Land revenue payable by the tenure-holder Details of Assami, if any Remarks
Description Measurements and age Estimated value Name of the owner, his address and share in theproperty Name with parentage and residence Year of commencement of tenure Rent payable Details of mistake and disputes discovered, andshare recorded in C.H. Form 4 (Part II)
11 12 13 14 15 16 17 18 19 20
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer,Circle...............
C.H. Form 5-A [Deleted] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.]Book number....... [C.H. FORM 5-B] [Substitution by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.]Serial No........[See Rule 25(b)]NoticePlease take notice that during the check-up of the land records of village............ pargana.......... tahsil.........district.......... it was alleged that you were in possession over the following plot(s) recorded in the holding of tenure-holder shown in Column 4. Name/s of person/s, if any, alleged to be in possession of the land along with you, with share of each valuation of plots or of tress, wells or other improvements as ascertained on spot are also shown below.Please also take notice that it is proposed to decide, after hearing the parties concerned, the dispute/s and objections/s, if any, relating to rights in and liabilities in respect of the land and, in case you are found to have a tenure-holder's rights severally or jointly with others in whole or part of it, regarding -(a)rights in and liabilities in respect of land along with specification of shares of individual tenure-holders in joint holdings and other cognate matters relating to proposed partition; and(b)valuation of plots, trees, wells and other improvements.If you have any thing to say about the nature or correctness of any entry, or against the need for partition it should be filed separately for each of the two categories specified above within twenty-one-days from the receipt of this notice. In case no objection is received within the time prescribed, it shall be presumed that you have no objection to make against any of the entries and orders shall be passed according to law.Given under my hand and the seal of my office, this the.......... day of....... 19.......Seal of office.Assistant Consolidation Officer,Circle.........
Plot No. No. of the Khata of current Annual Register Name of the person recorded in the annualregister with his address and nature of tenure Name of the person alleged to be in possessionwith his address and share in case he claims to be in possessionof the land jointly with others Total Area
Non-Consolidable Consolidable
1 2 3 4 5 6 7
 
Exchange ratio in annas (in words) of theconsolidable area shown in Column 7 Annual valuation Details of improvements, if any, like a well,tube-well, etc., existing in the plot or trees other than thoseconstituting a grove standing in the plot or its boundaries Details of mistakes of area, if any Remarks
Class Measurements and age Estimated value Name of the owner, his address and share in theproperty
8 9 10 11 12 13 14 15
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.Circle...............
Note. - Area as found on spot to be entered in Columns 5 to 7.[C.H. Form 6] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][See Rule 25 (f)]Misilband register of cases instituted before..................tahsil..............district........
Case No. Village and Pargana Name of parties Description of the case Date of institution Date of order Gist of orders passed regarding
Partition and amalgamation Others matters
1 2 3 4 5 6 7 8
 
Dates of amaldramad of orders mentioned in No. and date of Chalan through which the filesent to the Collector's record- room In case the file is made over to an official ofthe record room personally, his signature and date of delivery Remarks
Column 7 Column 8
9 10 11 12 13
 
[C.H. Form 6-A] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 26(3)]Notice[Under Section 9-A(2)]Book No...............Serial No.......................Case No...............Village.........................Parties...............versus .........................Sri............., son of............................resident of,......................................is hereby informed that a case has been registered before me for the determination of rights in and liabilities in respect of land, the partition of joint holdings and the determination of value of plots, trees, wells and improvements. He is hereby asked to appear in person or through duly authorised agent on...........................at............at 10 a.m. In case of non-appearance the dispute shall be decided in his absence.Given under my hand and the seal of my office this the....... day of...... 19.......Seal of this office.Consolidation Officer,....................Assistant Consolidation Officer,Circle................C.H. Form 6-B[See Rules 28(2), 46(2), 50(2) and 100]Errata list relating to.................Village...........Pargana............Tahsil...........District............
Serial No. Page No. of the record Column of the record Line Entries Remarks
Incorrect or doubtful Correct
1 2 3 4 5 6 7
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
C.H. Form 6-C[See Rule 30(a)]Report for action under Section 12 of the U.P. Consolidation of Holdings Act, 1953ToThe Assistant Consolidation Officer,Circle...........I have obtained rights over land detailed below on the basis of...............................on.......................Necessary action under Section 12 of the U.P. Consolidation of Holdings Act, 1953 for declaration of my rights and correction of records may kindly be taken:Details of Property
Village Pargana No. of Khata Khatauni Plot No. Area Details of rights claimed Name and parentage with residence from or againstwhom rights claimed Remarks
1 2 3 4 5 6 7 8
 
.......................(Signature of the applicant with full address and date).[C.H. Form 7] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 27-A]Distribution of land Revenue on parts of holding and its assessment on new holdingsVillage...........Pargana............Tahsil...........District............
Serial No. No. of Khata Khatauni of the basic year (13Fasli) Plot Nos. Area of each plots Soil class Hereditary rent rates Valuation of each plot at hereditary rent rate(Col. 4x6) Total rental value of all the plots Land Revenue of the Khata Plot numbers expunged from the holding orexcluded from consolidation
Tenure
1 2 3 4 5 6 7 8 9 10
 
Area of each plot shown in Col. 10 Rental value of each plot shown in Col. 10 atrates shown in Col. 6 Total rental value of plots shown in Col. 10 Proportionate annual land revenue of plotsexpunged or excluded from consolidation
Amount of proportionate land revenue (Columns 9 x13/Column 8) Fasli year with effect from which theproportionate land revenue shown in Column 14 is payable
11 12 13 14 15
 
Annual land revenue payable for the remainingpart of the holding Whether Sections 245, 246 or 247 of the ZamindariAbolition and Land Reforms Act applies for assessment of LandRevenue Annual land revenue fixed for theholding/expunged plots/newly created holding Signature of the Settlement Officer,Consolidation, authenticating entries made in (Col. 14 or 17) No. of Khata of the revised Khatauni Remarks
Amount of land revenue (Column 9-Column 14) Fasli year with effect from which the landrevenue shown in Column 16 is payable Amount of land revenue Fasli year with effect from which land revenueshown in Column 19 is payable
16 17 18 19 20 21 22 23
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
Notes. - (1) Details of assessment of Land Revenue on new holdings shall be entered after all the cases of distribution of Land Revenue have been dealt with.
(2)In the case of assessment of Land Revenue on newly created holdings Col. 10 to 15 shall not be filled in.
(3)In the case of alterations in the amount of land revenue on existing holdings, Columns 1 to 4, 9, 19 and 20 only shall be tilled in.C.H. Form 7-A [Deleted] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.]C.H. Form 7-B[See Rule 20-A]List of Standard PlotsUnit...........Pargana.........Tahsil.........District...........
Plot number Soil class as recorded in the last settlement orrevision of records Remarks
1 2 3
 
Assistant Consolidation Officer.C.H. Forms 8, 9, 9-A & 9-B[Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964]C.H. Form 10[See Rule 33]Application for amalgamation of separate holdingToThe Consolidation OfficerSir,We the tenure-holders of separate holdings detailed below request that the holdings be amalgamatedVillage...........Pargana............Tahsil...........District............
Class of tenure Number of Khatauni Khata Name of tenure-holder with parentage, residenceand shares Plots No. Area Land revenue or rent Remarks
1 2 3 4 5 6 7
 
Signature of tenure-holder[C.H. Form 10-A] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 28(2)]Alphabetical list of tenure-holdersVillage...........Pargana............Tahsil...........District............
Serial No. Name of tenure-holder with parentage andresidence Number of Khata Khatauni Class of tenure Land Revenue Remarks
1 2 3 4 5 6
 
Consolidation LekhpalConsolidator[C.H. Form 11] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 28(1)]Revised Annual RegisterVillage...........Pargana............Tahsil...........District............
Serial No. Name of tenure-holder with parentage andresidence Year of commencement of tenure Number of each plot of the holding Area of each plot in bighas or acres Land revenue or rent payable by the tenure-holder Serial number of Khata in the basic Khatauni Particulars of orders regarding partition passedby the Assistant Consolidation Officer, Consolidation Officer andother officers
Name of the tenure-holder with details of sharesif partitioned on the basis of shares Land revenue payable by the tenure-holder shownin Column 8 If partition is effected on plot basis details of'Quras' for each tenure-holder
Name of tenure-holder Number of each plot/area allotted Land revenue payable by the tenure-holder shownin column 10
1 2 3 4 5 6 7 8 9 10 11 12
 
Date of order and case number along with thedesignation of the authority passing the order Details of the part of the holding, if any, whichwill remain unpartitioned Serial number (column 1) of khatas amalgamated Names of tenure-holders with details of shares inamalgamated khatas Date of order and case number along withdesignation of the authority passing the order of amalgamation Remarks
Plot number Area Land revenue payable
13 14 15 16 17 18 19 20
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer,Circle.........
Forms 11-A to 17-A [Deleted][C.H. Form 18] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 24(4)]Statement of plots not to be consolidatedVillage/Villages...........Pargana............Tahsil...........District............
Serial No. Number of plot Area Number of Khata Khatauni Remarks showing cause of exclusion
1 2 3 4 5
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
C.H. Forms 19 to 20-A [Deleted][C.H. Form 21] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 24-A]Statement of PrincipalVillage/Villages...........Pargana............Tahsil...........District............

Part I – (Section containing statistical and topographical details)

1. Total area of the unit in bighas/acres.

2. Total holding area of unit in bighas/acres.

3. Total area proposed to be included in the Consolidation Scheme.

4. Total valuation in terms of annas.

5. Total area already in use for public purposes.

6. Total number of tenure-holders (shown in C.H. Form 10-A)

7. Total area/valuation in annas earmarked for various public purposes :

(a)Out of holding area;
(b)Out of other area;
(c)Percentage of deductions from holding's area.

8. Irrigation facilities available -

(a)Number of Government Tube-wells...................Area irrigated.
(b)Number of Private Tube-wells....................Ditto.
(c)Number of pucca and earthen wells of durable nature.......................Ditto.
(d)Area irrigated by canal
(e)Area irrigated by other sources

9. (a) Total population of the village

(b)Name of hamlet.............Population of Harijan and landless labourers.........others........Total
(c)Number of Pahli-Kasht tenure-holders

10. Topographical details of the suit.

Part II – (Section Containing Principles)

A - (Unit planning section)B - (Unit consolidation section)

Part III – Details of plot Nos. and their areas proposed to be earmarked for various public purposes on the basis of principles contained in Part II

Serial No. Purpose for which earmarked Plot No. Area reserved from Valuation in terms of annas for area shown inColumn 4 Remarks
Holding area Non-holding area
1 2 3 4 5 6 7
 
Assistant Consolidation Officer.C.H. Form 22 [Deleted][C.H. Form 23 (Part I)] [Amended by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.](Rule 46)Provisional Consolidation Scheme (Khatauni Chakbandi)Village/Villages.............Pargana..............Tahsil.............District
Serial Number Name and parentage of tenure holder withresidence Class of tenure Year of commencement of tenure Khata number of the revised Annual Register inC.H. Form 11 Plot number Total   Original holding Contribution in terms of anna-valuation forpublic purposes calculated on the basis of the rate shown in thestatement of principles (Total of Co. 11 of the holdingpercentage of contribution/100)
Area Exchange ratio of the plot or its part to beconsolidated Anna-valuation of the plot or its part to beconsolidated Land revenue of holding
Excluded from consolidation Included in consolidation
1 2 3 4 5 6 7 8 9 10 11 12 13
 
Contribution for public purposes in terms of area(Cols. 13 x 9/Col. 11) (on the total of the holding) Land revenue to be reduced on account of the landcontributed for public purposes (Col. 14 x Col. 12/Col. 7) on thetotals of the holding Amount of compensation payable for landcontributed for public purposes (Col. 15 x multiple prescribedunder Section 29-B) Net valuation to be allotted (Cols. 11-13) (ontotals of the holding) Proposed holding Remarks
Class of tenure Plot number Area Exchange ratio Anna- valuation Land revenue payable by the tenure-holder afterreduction, if any, due to contribution of land for publicpurposes (Col. 12-Col. 15)
14 15 16 17 18 19 20 21 22 23 24
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.Circle...............
[C.H. Form 23 (Part II)] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 46]Provisional Consolidation Scheme (Khatauni Chakbandi)Village/Villages...........Pargana............Tahsil...........District............
Details of trees, wells and other improvementsallotted Compensation payable Asami, if any, under the tenure-holder
Serial No. of C.H. Form 23 (Part I) Number and kind of trees, wells and otherimprovements Plot number of which trees, etc. exist Name and parentage of asami with residence Original holding
Plot number Area Valuation Rent payable
1 2 3 4 5 6 7 8 9
 
Reduction in area, if any on account ofcontribution of land by tenure-holder for public purposes shownin Col. 14 of C.H. Form 23 (Part I) Reduction in rent of the asami on account ofcontribution of land for public purposes (Col. 9 x Col. 10/Col.7) Compensation payable to asami at 5 per cent ofthe compensation payable to the tenure-holder as shown in Column16 of C.H. Form 23-I Proposed holding of the asami Encumbrance attached to the proposed holding orpart thereof other than easements Remarks
Plot number Area Valuation Rent payable (Col. 9 minus Col. 11) Name of encumbrancer and nature of encumbrances Amount
10 11 12 13 14 15 16 17 18 19
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
[C.H. Form 23 (Part III)] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 46]Provisional Consolidation Scheme (Khatauni Chakbandi)Statement of ProposalsVillage/Villages...........Pargana............Tahsil...........District............
SI. No. Area earmarked for public purposes Details of other land belonging to the Gaon Sabha Remarks
From holding area From non-holding area
Purposes Plot No. Area Purposes Plot No. Area Plot No. Area Particulars
1 2 3 4 5 6 7 8 9 10 11
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
[C.H. Form 23-A (Part I) [Inserted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 109]Provisional Consolidation Scheme prepared voluntarily by all the tenure-holdersVillage/...........Pargana............Tahsil...........District............
SI.No. Original holding
Name and parentage of tenure-holder withresidence Class of tenure No. of khata khatauni Plot No. Area Land revenue Encumbrances on the holding or part thereof otherthan easements Asami, if any, under the tenure-holder
Name of encumbrancer with nature of encumbrance Amount Name and parentage with residence Plot No. Area Rent payable
1 2 3 4 5 6 7 8 9 10 11 12 13
 
Proposed holding
Class of tenure Plot No. Area allotted Land revenue Encumbrances attached to the proposed holding Asami, if any, under the tenure-holder Trees, wells, buildings or other improvementsallotted to the tenure-holder
Name of encumbrancer with nature of encumbrances Amount Name and parentage with residence Plot No. Area Rent payable No. and kind of trees, wells or otherimprovements Plot No. on which trees, etc. exist Compensation To whom payable Remarks
14 15 16 17 18 19 20 21 22 23 24 25 26 27 28
 
[C.H. Form 23-A (Part II)] [Inserted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 109]Provisional Consolidation Scheme prepared voluntarily by all the tenure-holdersLand reserved for public purposesVillage/Villages...........Pargana............Tahsil...........District............
SI. No. Area earmarked for public purposes Details of other land belonging to Gaon Sabha Remarks
Form holding area From non-holdings area
Purposes Plot No. Area Purposes Plot No. Area Plot No. Area Particulars
1 2 3 4 5 6 7 8 9 10 11
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
[C.H. Form 23-B (Part I)] [Inserted by Notification dated 13.3.1972.][See Rule 116]Draft Plan for Provision of Chak Roads and Chakguls
Serial No. of chak road and chakguls Area ear-marked for chak road and chakguls
From holding area Exchange ratio Anna Valuation From non- holding area Remarks
Plot No. Area Plot No. Area
1 2 3 4 5 6 7 8
 
C.H. Form 23-B (Part II)For tenure-holders whose holdings are marginally adjusted
Serial No. Name and parentage of tenure-holders withresidence Khata No. of current Khatauni Tenure Adjustment made in the holding on account ofrearrangement Remarks
Taken out Allotted
Plot No. Area Exchange ratio Anna valuation Tenure Plot No. Area Exchange ratio Anna valuation
1 2 3 4 5 6 7 8 9 10 11 12 13 14
 
C.H. Form 23-B (Part III)Calculation of compensation for provision of chak roads and chakgids
Serial No. Name and parentage of tenure-holders withresidence Khata No. of current Khatauni Total area of the holding as per Khatauni Land revenue of the holding as per Khatauni Contribution for chak roads and chakguls in termsof area (Col. 6-Col. 11 of C.H. Form 23-B (Part II) Land revenue to be reduced on account ofcontribution for chak roads and chakguls (Col. 6 x Col. 5)/Col. 4 Land revenue payable Compensation payable (Col. 7 x multipleprescribed under Section 9-B) Remarks
1 2 3 4 5 6 7 8 9 10
 
[C.H. Form 23-C] [Inserted by Notification dated 13.3.1972.][See Rule 117]Allotment order
Serial No. Name and Parentage of tenure-holders withresidence Class of tenure Year of commencement of tenants Plot number Area Land Revenue Remarks
1 2 3 4 5 6 7 8
 
[C.H. Form 24] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 48]Notice of publication of Provisional Consolidation Scheme (Khatauni Chakbandi)Book No.............Serial No............The statement of proposals prepared under Section 19 of the U.P. Consolidation of Holdings Act, 1953 in C.H. Form 23 relating to the unit..............Tahsil..............District is hereby published on..............Any person interested to file objections, if any, should do so before the Assistant Consolidation Officer in his office at............................................................................... within 15 days of the publication of the statement.Given under my hand and the seal of my office, this the.............day of 19Seal of the office.Assistant Consolidation Officer.........Circle.........Copy with relevant extract in C.H. Form 23 forwarded to Sri.......................................son of...............r/o......................Assistant Consolidation Officer.........C.H. Form 25 (Part I) and (Part II)[Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.964]C.H. Form 26[See Rule 57(1)]Inner FoilBook No...........Serial No............Compensation Payable On Account Of Transfer Of Trees, Wells And Other ImprovementsVillage/Villages...........Pargana............Tahsil...........District............Certified that Sri.......son of........resident of..........chak-holder No is entitled to receive compensation from Sri.........son of.....resident of........awarded during the consolidation proceedings for trees, wells and improvements detailed below :
Plot No. on which the trees etc. exist No. and kind of trees, wells or otherimprovements Amount of compensation payable
1 2 3
 
Seal of the Office.Assistant Consolidation Officer.........Circle..........C.H. Form 26[See Rule 57(1)]Outer FoilBook No.........Serial No..........Compensation Payable On Account Of Transfer Of Trees, Wells And Other ImprovementsVillage/Villages...........Pargana............Tahsil...........District............Certified that Sri.......son of.......resident of.........chak-holder No......is entitled to receive compensation from Sri......... son of resident of awarded during the consolidation proceedings for trees, wells and other improvements detailed below :
Plot No. on which the trees etc. exist No. and kind of trees, wells or otherimprovements Amount of compensation payable
1 2 3
 
Seal of the Office.Assistant Consolidation Officer.........Circle.............C.H. Form 26[See Rule 57(1)]Outer FoilBook No..........Serial No........Compensation Payable On Account Of Transfer Of Trees, Wells And Other ImprovementsVillage/Villages...........Pargana............Tahsil...........District............Certified that Sri.....son of......resident of.......chak-holder No........is entitled to receive compensation from Sri...... son of..... resident of..... awarded during the consolidation proceedings for trees, wells and other improvements detailed below :
Plot No. on which the trees etc. exist No. and kind of trees, wells or otherimprovements Amount of compensation payable
1 2 3
 
Seal of the Office.Assistant Consolidation Officer..........Circle........Copy forwarded to Sri.................., son of.......... resident of............ chak-holder No........ for information. If the amount of compensation is not paid within 9 months from the date of exchange or delivery of possession, it shall be recoverable as arrears of Land Revenue through the Tahsildar. Interest shall be chargeable at 6 per cent per annum on the amount remaining unpaid after the expiry of three months from the date of exchange or delivery of possession.Assistant Consolidation Officer..........Circle........C.H. Form 26-A[See Rule 57(5)]List of tenure-holders to whom compensation for land contributed for public purposes is payableVillage/Villages...........Pargana............Tahsil...........District............
SI. No. of the list SI. No. of entry in C.H. Form 23 Name of the tenure-holder (The word tenure-holderincludes "Asami") Amount of compensation Amount adjusted towards cost of consolidation Amount payable in cash Date of payment Amount paid Signature of the recipient Signature of the Assistant Consolidation Officerwho paid the amount Remarks
1 2 3 4 5 6 7 8 9 10 11
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
[C.H. Form 27] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.][See Rule 61]Demand and collection Jamabandi of cost of Consolidation operationsVillage...........Pargana............Tahsil...........District............
Serial number of holding in C.H. Form 23 Name, parentage and address of tenure-holders Area of holding as shown in column 7 of C.H Form23 (Part I) Rate of cost of consolidation applicable Total demand of cost of consolidation (Col. 3 xCol. 4) Amount of compensation payable to thetenure-holder for land contributed for public purposes (Column 16of C.H. Form 23 (Part I)
1 2 3 4 5 6
 
First Instalment
Net amount of cost of consolidation afteradjusting the amount of compensation as shown in Column 6 (Column5-Column 6) Amount of instalment Amount realised Date of deposit in Treasury with challan number Signature of Naib-Tahsildar Balance
7 8 9 10 11 12
 
Second Instalment
Amount of instalment Total amount to be realised including arrears, ifany, of the first instalment shown in column 12 (column 12 +column 13) Amount realised Date of deposit in Treasury with chalan number Signature of Naib-Tahsildar Remarks
13 14 15 16 17 18
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer, Circle.........
C.H. Form 27-A [Deleted] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.3.1964.]C.H. Form 27-B[See Rule 71(3)]Jamabandi of cost of erection of boundary marks or linesVillage................Pargana...............Tahsil...............District................
Serial No. Name of tenure-holder Description of each boundary erected by theGovernment...... Total length of boundary line erected Demand to be realised Collections
Plot No. Side Length or volume of boundary erected No. of receipt and date Serial No. of daily register Amount Date of deposit in Treasury with No. of chalan Signature of Naib Tahsildar Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer.
C.H. Form 28 [Deleted] [Deleted by Notification No. 561-CH/I-A - 472-52, dated 3.12.1957.]C.H. Form 29[See Rule 62]Proceedings bookVillage...........Pargana............Tahsil...........District............
Date Name of members of Consolidation Committeepresent Description of Proceedings Signature of members
1 2 3 4
 
C.H. Form 30[See Rule 62]Diary of Consolidation Lekhpal/Consolidator/Assistant Consolidation OfficerCircle...........Tahsil..........District.........
Date Place of halt at night Description of work done
1 2 3
 
C.H. Form 31[See Rule 58]Record of service of documents on tenure-holdersVillage..............Pargana..............Tahsil.............District..............
Serial number of service Description of document to be served On whom to be served Date of service Signature or thumb- impression in token ofpersonal service or manner of service Signature of serving officer with date Name and designation of serving officer Remarks
1 2 3 4 5 6 7 8
 
C.H. Form 32Statement of Award of Compensation under Rule 55(2)Village.............Pargana..............Tahsil..............District...........
Original holding where right to tend crop isreserved for the person recorded in Column 2 but allotted toothers-
Serial number Name of tenure-holder with parentage Plot number Name of crop with its area Final hereditary rate applicable Rental value of cropped area Multiple of compensation fixed Where tenure-holder recorded in column 2 payscompensation to other
Amount of compensation for the plot Name of tenure-holder whom the plot is allotted
1 2 3 4 5 6 7 8 9
 
Holding allotted to person recorded in Column 2where right to tend crop has been reserved for others :
Plot number Name of crop with area Final hereditary rate applicable Rental value of cropped area Where tenure-holder recorded in Column 2 receivescompensation from others Remarks
Multiple of compensation fixed Amount of compensation for the plot Name of tenure-holder, who retains right to tendcrop in the plot
10 11 12 13 14 15 16 17
 
ConsolidatorAssistant Consolidation OfficersC.H. Form 33Khasra of the Valuation of Crop for Compensation under Rule 56(3)Village..........Pargana.........Tahsil..........District...........
Plot number Name of relevant crop Cropped area Estimated yield in maunds per Acre or Bigha Total yield of the plot in maund Market value of produce per maund Estimated price of crop in plots Costs of cultivation per acre or Bigha tillharvesting Total cost of cultivation of plot Present value of the produce of the plot Remarks
1 2 3 4 5 6 7 8 9 10 11
 
Signature of ConsolidatorSignature ofAssistant Consolidation Officer.C.H. Form 34Statement of Award of Crop Compensation under sub-rule (3) of Rule 56Village.........Pargana..........Tahsil...........District........
Serial number Name of tenure-holder with parentage Plot number Original holding of person recorded in Column 3delivered with standing crop to another Khasra number Proposed holding of person recorded in Column 2where delivery of crop also taken from another Remarks
Where person recorded in Column 2 receivescompensation from [others] Where person recorded in Column 2 payscompensation to [others]
Value of crop of the plot Amount of compensation for the plot Name of the tenure-holder to whom crop in plot isdelivered Value of crop of the plot Amount of compensation for the plot Name of the tenure-holder who originally tendedthe crop
1 2 3 4 5 6 7 8 9 10 11
 
Signature of the ConsolidatorSignature of theAssistant Consolidation Officer.C.H. Form 35
Certificate showing award of compensation under| sub-rule (3) of Rule 55sub-rule (5) of Rule 56
Inner foil   Outer foil
Book No.Tahsil...............   Book No.Tahsil...............
Serial No.District...........   Serial No.District...........
Name of Village...............   Name of Village...............
(Refer Sl. No of C.H. Form 32/34)   (Refer Sl. No of C.H. Form 32/34)
Certified that Sri........ has been authorisedto receive compensation from the under-mentioned tenure-holder onaccount of the latter..........the right to tend andretaining.............. taking possession of his gather standingcrops in plot in his chak...............standing crops.   Certified that Sri........has been authorised toreceive compensation from the under-mentioned tenure-holder onaccount of the latter..........the right to tend andretaining.......... taking possession of his gather standingcrops in plot in his chak..............standing crops.
Should the compensation remain unpaid on theexpiry of 9 months from the date of delivery of possession in thevillage,i.e...... it shall be recoverable as arrears of landrevenue on making a request to the Tahsildar having jurisdiction,within two years of its having becomes so recoverable.   Should the compensation remain unpaid on theexpiry of 9 months from the date of delivery of possession in thevillage,i.e...... it shall be recoverable as arrears of land revenueon making a request to the Tahsildar having jurisdiction, withintwo years of its having becomes so recoverable.
Serial number Name of paying tenure-holder Col. 16 of C.H. Form32 Plot No. Amount of compensation payable Serial number Name of paying tenure-holder Col. 16 of C.H. Form32 Plot No. Amount of compensation payable
Col. 6 of C.H. Form 34 Col. 6 of C.H. Form 34
 
Seal of A.C.O. Assistant Consolidation Officer Seal of A.C.O Assistant Consolidation Officer
 
C.H. Form 36
Notice of payment of compensation under| sub-rule (3) of Rule 55sub-rule (5) of Rule 56
Inner foil   Outer foil
Book No................   Book No................
Serial No............   Serial No............
(Refer Sl. No.... of C.H. Form 32/34) Village..... Tahsil..... District.......   (Refer Sl. No of C.H. Form 32/34) Village..... Tahsil..... District.......
Sri............   Sri............
Please note that on account of your....... retaining the right to tend and gather..................standing crops................ taking possession of the standing crops tended by......originally plots allotted to the undermentioned tenure-holders, you have to pay the amount of compensation noted against each. Should the amount remain unpaid on the expiry of 9 months from the date of delivery of possession in the villagei.e...... it shall be recoverable as arrears of land revenue and you shall also be liable to pay interest at 6 per cent per annum, on amount remaining unpaid with effect from.........   Please note that on account of your.......... retaining the right to tend and gather............standing crops.................taking possession of the standing crops tended by.............originally plots allotted to the undermentioned tenure-holders, you have to pay the amount of compensation noted against each. Should the amount remain unpaid on the expiry of 9 months from the date of delivery of possession in the villagei.e...... it shall be recoverable as arrears of land revenue and you shall also be liable to pay interest at 6 per cent per annum, on amount remaining unpaid with effect from...........
Serial Number Name of tenure-holder (Column 9 of C.H. Form32..... Column 10 of C.H. Form 34) Plot No. Standing crop Amount of compensation payable Serial number of certificate issued to recipient Serial number Name of tenure- holder (Column 9 of C.H. Form32..... Column 10 of C.H Form 34) Plot No. Standing Crops Amount of compensation payable Serial number of certificate issued to recipient
 
Date of issue Seal of A.C.O. Assistant Consolidation Officer Date of issue Seal of A.C.O. Assistant Consolidation Officer.
 
[C.H. Forms 37, 38 and 39] [Deleted by Notification No. 160-CH/I-A-280-58, dated 16.4.1959.][Deleted]C.H. Form 40 [Deleted][C.H. Form 41] [Added by Revenue (A) Department Notification No. 8616(2)/I-A,4-2-1956.][See Rule 93]Khasra MutabiqatVillage/Villages...........Pargana............Tahsil...........District............
New number Area Old Number Area New Khata khatauni number Soil class of last settlement Source of irrigation Remarks
1 2 3 4 5 6 7 8
 
Signature of Consolidation Lekhpal Signature of Consolidator Signature of Assistant Consolidation Officer.
N.B.- Column 5will be filled when the new khatauni is ready.
[C.H. Forms 42] [Deleted Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] [and 43] [Deleted Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][Deleted][C.H. Form 44] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][See Rule 104(1)]Apportionment of land revenue in villages for which a joint scheme of consolidation has been preparedVillage/Villages..........Pargana..........Tahsil............District............
Serial number Name of tenure-holder with parentage andresidence, if his holding exist in more than one village Land revenue payable before consolidation Land revenue payable after consolidation Remarks
Class of tenure Names of villages where holdings situated Khata number of the basic khatauni of eachvillage Land revenue payable in each village in the class Total land revenue payable in the class in allthe villages Class of tenure Names of villages where holdings allotted Anna-value of the land allotted in the class ineach village Total anna-value allotted in all the villages inthe class Future land revenue payable in the class (Col 7 xCol 10)
(Col 11)
1 2 3 4 5 6 7 8 9 10 11 12 13
 
Consolidation Lekhpal Consolidator Assistant Consolidation Officer, Circle.......
[C.H. Form 45] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][See Rule 97]Khatauni prepared under Section 27 of the ActVillage................Pargana...............Tahsil..............District
Serial number of the Khatauni Khata Name of tenure-holder with parentage andresidence Year of commencement of tenure New plot Nos. Area Land revenue or rent payable by the tenure-holder Remarks
1 2 3 4 5 6 7
 
List Of Conventional Signs[See Rule 83]New Signs
Serial No. Name of Sign Sign
1 2 3
1 Play ground  
2 Panchayatghar  
3 Land for tree plantation  
4 Compost pits  
5 Pasture  
6 Flying site  
7 Threshing floor  
8 Harijan Abadi  
9 Rectangulation pillar  
Serial No. Name of object Sign
1 Abadi  
2 Aerodrome  
3 Bagh  
4 Bamba  
5 Bandh  
6 Banjar  
7 Banswari (Banskoti)  
8 Behar  
9 Bhatta (Pazawa)  
10 Bheeta Pan (Panwari)  
11 Dak Bungalow, 1st Class  
12 Dak Bungalow, 2nd Class  
13 Dak Bungalow, 3rd Class  
14 Canal distributary minor or gul  
15 Canal Mai Sarak  
16 Chah Kham  
17 Chah Pukhta  
18 Chah Pukhta Bekar  
19 Darakht Khajur wa Tar  
20 Devasthan  
21 Dohadda  
22 English Kabristan  
23 Ghat Mai Nadi  
24 Girja Ghar  
25 Hydro-electric post  
26 Jangal Dhak  
27 Jangal Jhari, Babul wa Chhote Per  
28 Jangal Jhau wa Ghas Kalan  
29 Jangal Sakhu,Sal,Shisham wagaira Bare Per  
30 Jhil  
31 Kabristan  
32 Karbala  
33 Mandir  
34 Marghat  
35 Masjid  
36 Nadi Sarhaddi  
37 Nahar ya Canal (Main)  
38 Nala  
39 Pagdandi  
40 Pahari  
41 Parao  
42 Parti Jadid  
43 Parti Qadim  
44 Pathrili Zamin (Pathar)  
45 Phulwari wa Bagh Qalami  
46 Pokhar wa Garha  
47 Cattle-pound  
48 Pul Gairmustaqil  
49 Pul Mustaqil  
50 Qila Kham  
51 Qila Pukhta  
52 Railway line wa station  
53 Rasta Gairmustaqil  
54 Ret  
55 School  
56 Sugar Factory  
57 Sarhad mai Sihadda  
58 Sarai wa Dharamshala  
59 Sarak Pukhta mai Mil  
60 Sarak kham  
61 Telegraph post  
62 Theodolite Mark  
63 Talab Kham  
64 Talab Pukhta  
65 Tila  
66 Tube-well  
67 Tahsil  
68 Thana  
69 Usar  
70 Zamin Shor  
[Added by Notification No. 31/1/71, dated 27.06.1973 (w.e.f. 14.07.1973).][Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.][Substituted by Notification No. 113/VIII-73-Revenue 8-U.P. Act V-54 dated 27.10.1978.][Inserted by Notification No. 31/1/65-I-E, dated 21.4.1969, published in the U.P. Gazette, Part I-Ka, dated 3.5.1969.][Substituted by Notification No. 21/1/76-Revenue-8/U.P. Act-V/54-Rule-54-Amendment(18)-77, dated 23.7.1977.][Substituted by Notification No. 31/1/65-I-E, dated 21.4.1969, published in the U.P. Gazette, Part I-Ka dated 3.5.1969.][Added by Notification No. 31/1/65-I-E, dated 21.4.1969 published in the U.P. Gazette, Part I-Ka, dated 3.5.1969.][Substituted, by Notification No. 65/24/LXXX-357-UPA-1953-Rule 1954-AM(22)-1981, dated 28.04.1981.]