(1)Subject to the control of the Collector, the Sub-Divisional Officer the Tahsildar, or the Revenue Inspector shall record, in the manner hereinafter provided in this Chapter, all changes in the record of rights (Khatauni), the field book (Khasra) and the map that may take place, and all transactions that may affect any of the rights or interests recorded, and correct therein any error proved to have been made in the records previously prepared:[Provided that order for correction in map shall be passed by the Collector.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.](2)No application for correction of error under sub-section (1) where is claim is based solely on possession as well as involving intricate question of title shall be maintainable.
