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State of Uttar Pradesh - Section
Section 101 in U.P. Consolidation of Holdings Rules, 1954
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.| (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. |