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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(ii) in U.P. Consolidation of Holdings Rules, 1954

(ii)by a complete professional survey (resurvey).The District Deputy Director of Consolidation, shall, therefore, if he has not already got the necessary information with him get enquiries made into the condition of the village maps of all the units placed under consolidation operations in his district and select villages for bringing the maps up-to-date by either of the two methods indicated above. He shall then proceed to get the maps revised accordingly [* * *].