Section 46 in U.P. Consolidation of Holdings Rules, 1954
46.
Section 19A. - (1) The Assistant Consolidation Officer shall prepare the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] in C.H. Form 23 in consultation with the members of the Consolidation Committee after making enquiries from as many tenure-holders as he is able to collect.(1A)[ The Provisional Consolidation Scheme prepared under sub-rule (1) shall be accompanied by a copy of the map of the unit showing the plots allotted to tenure-holders and the location of land set apart for public purposes.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.](2)All cuttings and overwritings in the [Provisional Consolidation Scheme] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.] shall be initialled and dated by the person responsible for them and also by the Assistant Consolidation Officer. An Errata List in C.H. Form 6-B shall be prepared in duplicate in respect of the provisional Consolidation Scheme. A Copy of the Errata List shall be sent to the Consolidation Officer for record in his office.
