Section 25 in U.P. Consolidation of Holdings Rules, 1954
25.
Sections 9(1) and 54(2)(d). - (a) The Assistant Consolidation Officer shall pass orders in his own hand in appropriate columns of the list of mistakes and disputes in land records for the correction of all the clerical mistakes entered in Part 1 of the list in C.H. Form 4, after consulting the previous land records of the village, where, necessary. These orders shall then be noted by the lekhpal against the relevant khatas of the annual register and shall be attested by the Consolidator. The Assistant Consolidation Officer shall also satisfy himself by checking that all his orders have been correctly recorded in the annual register.(b)[ Necessary number of copies of the notices, containing relevant extracts in C.H. Form 5 in respect of all the khatas in the annual register, after the orders of the Assistant Consolidation Officer mentioned in sub-rule (a) have been given effect to, and the notices in C.H. Form 5-B (where necessary), shall be prepared by the Consolidation lekhpal and checked by the Consolidator. At least 20 per cent of the notices shall also be checked by the Assistant Consolidation Officer to ensure their accuracy.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](c)[(i) The notices in C.H. Form 5, and where necessary, in C.H. Form 5-B also, shall be issued under the signatures of the Assistant Consolidation Officer to the tenure-holders concerned and persons interested respectively; [Substituted by Notification No. 31/1/79 (507)-Revenue-8 dated 15.11.1979.](ii)Notices in respect of land belonging to Government Departments shall be sent to the heads of the local district officers (including the Assistant Custodian of Evacuee Property). Notices in respect of land belonging to or vested in the Gaon Sabha, or any other local authority, shall be sent to the Pradhan of the Gaon Sabha or the Chairman of the local authority, as the case may be;(iii)Office copies of the notices issued, under clauses (i) and (ii) shall be kept on the common village file for so long as they are not made part of separate files. The common village file shall bear a proper index of its contents.](d)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.].(e)[(i) An objector shall file separate objections in respect of - [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](1)rights and liabilities in respect of land together with specification of shares of individual tenure-holders in joint holdings and other cognate matter relating to partition; and(2)valuation of plots, trees, wells and other improvements:Provided that no objection shall be dismissed merely on the ground that a composite objection in respect of matters referred to in sub-clauses (a) and (b) has been filed.(ii)The Assistant Consolidation Officer shall get separate case files opened in respect of each of the two categories of objections mentioned in sub-clauses (a) and (b) of clause (i).](f)[ Cases relating to each of the two categories mentioned in clause (i) of sub-rule (e) shall be entered in chronological in a Misilband register in C.H. Form 6 to be maintained by each Assistant Consolidation Officer.] [Substituted by Notification No. 31/170-I-E, dated 15.11.1971.](g)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](h)[* * *] [Deleted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
