Section 109 in U.P. Consolidation of Holdings Rules, 1954
109.
Section 27. - The [Consolidation Scheme] [Substituted by Notification No. 437-CH/I-E-256-61 dated 25.3.1964.] in respect of a village prepared voluntarily by the tenure-holders of the village shall be submitted for consideration to the Deputy Director, Consolidation in C.H. Form 23-A (Parts I and II) and shall be accompanied by the copies of the Field Book and the village annual register on which it is based as also by a copy of the map of the village showing the details of the proposals incorporated in Consolidation Scheme.
