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State of Uttar Pradesh - Section

Section 10 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

10. Correction of map.

- During his inspection, the patwari shall compare the fields one by one with his map and shall note thereon all changes in field-boundaries and other alterations on the map after making necessary measurements. Changes in the fields may in the first instance be shown in pencil, but must afterwards be made in red ink. When a field is found to have been divided into two or more portions and one of the portions is held or cultivated by any person other than the recorded tenant, he shall give a separate number to each portion, writing the original number as numerator and the fractional number as denominator :Provided that where the portions are in the cultivatory possession of one and the same person under the same class of tenure and belong to one and the same khewat khata, they need not be given separate numbers; the division being shown in this case by dotted lines as if they were new terraces. Where some of the terraces have been dismantled, the dotted lines will be omitted.Where two or more fields in one and the same khewat khata and in the cultivatory possession of one and the same cultivator and held under the same class of tenure have been united by removal of boundaries which separated them, the entries for the field so formed shall be made opposite the first of the component fields, a reference to the combination being given in the remarks column against all the component fields.Where extensive survey operations are required at any time in order to map new cultivation, the patwari shall apply to the Supervisor Kanungo for the use of the necessary instruments and for such assistance as may be required. Such application should be made not later than February in the year in which the necessity arises. In carrying out survey, the instructions given in the Rules and Instructions for Survey of Villages should mutatis mutandis be followed. In any case the map shall be completed and the alterations inked by June 30, every year.