Section 3(4) in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968
(4)The authority referred to in sub-section (2) shall also prepare a map of the transferred territories showing--(a)the deep stream of the river Ghaghra or the river Ganga, as the case may be, and the fixed boundary in relation to that river;(b)the names and boundaries of the villages in the transferred territories, as indicated by the State Government having jurisdiction over the territories before their transfer, with reference to the revenue record of that Government in force immediately before the preparation of such map, and forward such map to the Central Government who shall cause it to be published in the transferred territories in such manner as it thinks fit.
