Section 116 in U.P. Consolidation of Holdings Rules, 1954
116. [ (1) The draft plan referred to in Rule 113 shall be prepared in C.H. Form 23-B (Part I) and C.H. Form 23-B (Part II).
(2)The draft plan as prepared under sub-rule (1) shall then be published in the village in accordance with Section 3 (8). Relevant extracts of the draft plan shall also be issued to the tenure-holders concerned or the Chairman of Land Management Committee, as the case may be.
