Section 90 in U.P. Consolidation of Holdings Rules, 1954
90.
Section 27. - (1) The Consolidator shall thereafter cause a final map to be prepared showing only the new numbers, their boundaries and, where necessary, conventional signs. It shall be checked by the Consolidator, Assistant Consolidation Officer and the Consolidation Officer before it is signed by the Settlement Officer. Consolidation whose designation shall be mentioned below his signature. The final map, thus prepared shall after copies thereof have been traced out as laid down in sub-rule (2), be sent to the press for reproduction where such reproduction is necessary in view of the provisions of Rule 101. On being received back from the press, the final map shall be placed in the Consolidation Volume meant for the Collector's Record Room.(2)Two copies of the final map shall be traced out. In these copies the boundaries of the old plots existing within a new plot shall be indicated by dotted lines without the serial numbers of the old plots being shown there in the existing soil classes shall also be marked within thick red lines on these maps, the different soil classes being described by the suitable abbreviations written boldly in red ink over each kind of soil. The copies thus traced out shall be checked by the Consolidator, the Assistant Consolidation Officer and the Consolidation Officer before these are checked and signed by the Settlement Officer, Consolidation. A copy of this map shall be placed in each of the two Consolidation Volumes mentioned in Rule 100-A.
