- [(1)] [Renumbered by U.P. Act No. 4 of 2016, dated 11.3.2016.] The Collector shall maintain, in the manner prescribed, a map and a field book (khasra) for each such village and shall cause tO be recorded therein, annually, or at such longer intervals as may be prescribed, all changes in the boundaries of the village or survey numbers, and shall also cause to be corrected any errors or omissions which are, from time to time, detected in such map or field book (khasra).(2)[ The minjumla number shall be divided physically in the manner prescribed and revenue records including map and khasra shall be corrected accordingly.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
