Section 71 in U.P. Consolidation of Holdings Rules, 1954
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.
