Section 104 in U.P. Consolidation of Holdings Rules, 1954
104.
Section 27. - (1) Where a joint Consolidation Scheme has been prepared for any area belonging to more than one village, the Assistant Consolidation Officer shall cause to be prepared a statement in C.H. Form 44 showing:(a)The land revenue and [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] in each such village pertaining to a tenure-holder in each class of tenure.(b)The [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] allotted to such a tenure-holder in each class of tenure in each such village.(c)The future land revenue payable in each class of tenure in each such village by the tenure-holder calculated in accordance with the principle that such land revenue shall bear the same proportion to the total of land revenue paid in that class of tenure in all such villages as the [anna valuation] [Substituted by Notification No. 437-CH/I-E-256-61, dated 25.03.1964.] allotted in that village in that class of tenure bears to the total of the [anna valuation allotted to] [Substituted by Notification No. 437-CH/I-E - 256-61, dated 25.03.1964.] him in that class in such villages.N.B. - Anna valuation of such plots only, as have been under consolidation, shall be taken into account.(2)The statement shall be checked cent per cent by the Consolidator, 20 per cent by the Assistant Consolidation Officer and 5 per cent by the Consolidation Officer. It shall then be published in the village. [* * *] [Deleted by Notification No. 437-CH/I-E - 256-61, dated 25.03.1964.] Objections made by any person concerned with any entry therein, if made within ten days of the date of publication, shall be heard and finally decided by the Assistant Consolidation Officer, subject, however, to the confirmation of the statement by the Settlement Officer, Consolidation.(3)As soon as the statement in C.H. Form 44 has been confirmed by the Settlement Officer, Consolidation, entries shall be made accordingly in the khatauni prepared in Rule 97 for each of such village.
