Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 25 in U.P. Revenue Code Rules, 2016 25. Map and Field Book [Section 30(1)]. - For every village, the Collector shall cause to be prepared and maintained a Field Book (Khasra) in R.C. Form-4 and also a map (showing the boundaries of survey number) wherein the changes referred to in section 30 shall be recorded.
