Section 49 in U.P. Consolidation of Holdings Rules, 1954
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.]
