Section 85 in U.P. Consolidation of Holdings Rules, 1954
85. [ Section 27. - (1) After the map has been brought up to date in accordance with the provisions of the foregoing rules, it shall form the basis of renumbering of plots. Each chak shall unless it has been broken into parts by a natural or other physical barrier, in which case each part shall be numbered separately, bear a single serial number. Bhumidhari and sirdari areas falling within a chak bearing a single serial number shall be indicated in the map by a broken line made up of small dashes. The bhumidhari and the sirdari portion shall be indicated by the letter (v) and (c) respectively in the map. The holding of an asami with in a chak shall also be similarly indicated except that in such the words (vl) and (cl) shall be written in the map to indicate respectively the asami rights held in bhumidhari or sirdari portions of the holding of the principal tenure-holder.
(2)Renumbering of plots shall be done in one continuation for the whole of the revenue village, except as provided in sub-rule (3). It shall start from the north-west corner and shall end in the south-east corner of the village. Kudans in renumbering must be avoided, but if any Kudans have occurred a note about them shall be made on the margin of the map.(3)Where the consolidation area is only a part of the village it shall be renumbered independently of the other part consisting of non-consolidation area. The Secretary, Board of Revenue shall be informed of the position with regard to the non-consolidation area for such action as he considers necessary.(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.]
