Section 85(4) in U.P. Consolidation of Holdings Rules, 1954
(4)Where any area other than an urban area, to which the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, does not apply, is situated in a village under consolidation, renumbering shall be done in the entire revenue village in one continuation.] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
