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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Uttar Pradesh - Subsection

Section 118(3) in U.P. Consolidation of Holdings Rules, 1954

(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............