Section 29 in U.P. Consolidation of Holdings Rules, 1954
29.
Section 10. - Where necessary as a result of orders passed under Sections 11 and 48, Supplementary C. H. Form 7 shall be prepared in the manner prescribed under Rule 27-A, sub-rules (1), (2) and (3) to show alterations in land revenue on the holdings since the preparation of the original C. H. Form 7 under Rule 27-A.
